Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2)(ii) in Kerala Lok Ayukta Act, 1999

(ii)all inquiries and investigations or other proceedings pending before the Commission under the repealed Act shall stand transferred to and be continued by the Lok Ayukta or an Upa-Lok Ayukta, as the case may be, under the provisions of this Act, as if it were commenced before him under this Act,