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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Rajasthan - Subsection Section 23(2) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973 (2)Notwithstanding the repeal of the said Ordinance, anything done or any action taken under its. shall be deemed to have been done or taken under this Act.
