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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(ii) in The Orissa Lokpal and Lokayuktas Act, 1995

(ii)Investigation, proceeding or remedy in relation to any right, privilege, obligation, liability, penalty, forfeiture or punishment which was pending under the repealed Act referred to in Clause (i), shall be continued or, as the case may be, enforced, for the purposes of this Act.