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State of Odisha - Act

The Orissa Lokpal and Lokayuktas (Repeal) Act, 1992

ODISHA
India

The Orissa Lokpal and Lokayuktas (Repeal) Act, 1992

Act 33 of 1992

  • Published on 16 July 1992
  • Commenced on 16 July 1992
  • [This is the version of this document from 16 July 1992.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Lokpal and Lokayuktas (Repeal) Act, 1992Orissa Act No. 33 of 1992Repealed vide Orissa Gazette Extraordinary No. 1633/3.12.1992-Notification No. 17559-Legislative/3.12.1992.An Act to repeal the Orissa Lokpal and Lokayuktas Act, 1970.Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India, as follows :

1. Short title and commencement.

(1)This Act may be called the Orissa Lokpal and Lokayuktas (Repeal) Act, 1992.
(2)It shall be deemed to have come into force on the 16th July, 1992.

2. Repeal of Orissa Act 1 of 1971.

(1)The Orissa Lokpal and Lokayuktas Act, 1970 (Orissa Act 1 of 1971) is hereby repealed.
(2)On such repeal, no investigation, proceeding or remedy in relation to any right, privilege obligation, liability, penalty, forfeiture or punishment pending under the Act so repealed shall be continued or enforced.
(3)Save as otherwise provided in Sub-section (2), the provisions of Section 5 of the Orissa General Clauses Act 1 of 1937 shall apply to such repeal.

3. Repeal.

- The Orissa Lokpal and Lokayuktas (Repeal) Ordinance 8 of 1992 is hereby repealed.