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

State of Gujarat - Subsection

Section 26(2)(k) in Gujarat Lokayukta Aayog Act, 2013

(k)any other matters which is to be, or may be, prescribed for which the Act makes no provision and are necessary for the proper implementation of this Act.