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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2) in Gujarat Lokayukta Aayog Act, 2013

(2)All proceedings in which inquiry or investigation has been initiated under section 10 (1) of the repealed Act and is pending before the Lokayukta under the repealed Act shall be continued by the Lokayukta Aayog in accordance with provisions contained in this Act.