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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(1) in The M.P. Lokayukt Evam Up-Lokayukt Adhiniyam, 1981

(1)All complaints pending before the Vigilance Commissioner immediately before the commencement of this Act, shall, on such commencement, stand transferred to the Lokayukt or Up-Lokayukt as the case may be, and shall thereupon be disposed of by the Lokayukt or the Up-Lokayukt as if they were complaints entertained by him under this Act.