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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Kerala - Subsection

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

(i)in so far as it is not inconsistent with the provisions of the Act, anything done or any action taken under the said Act shall be deemed to have been done or taken under this Act and may be continued and completed under the corresponding provisions of this Act: