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 1] [Entire Act] State of Haryana - Section Section 24 in Haryana Lokayukta Act, 2002 24. Other remedies not barred. - The institution of any inquiry or proceedings under this Act shall be no bar to a person seeking a remedy available under any other law, for the time being in force.
