Section 16(1)(ii) in Gujarat Lokayukta Aayog Act, 2013

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State of Gujarat - Subsection

Section 16(1)(ii) in Gujarat Lokayukta Aayog Act, 2013

(ii)If the declaration so made is accepted or is deemed to have been accepted, the fact of such acceptance or the deemed acceptance shall immediately be intimated by registered post by the State Government or the Chief Minister or the Chief Secretary, if any of them is the competent authority, and by the State Government in other cases then, notwithstanding anything contained in any law, order, notification, rule or contract of appointment, the public functionary concerned shall, with effect from the date of intimation of such acceptance or of the deemed acceptance of the declaration,

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State of Gujarat - Subsection

Section 16(1)(ii) in Gujarat Lokayukta Aayog Act, 2013