Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Gujarat - Subsection

Section 177(b) in The Gujarat Panchayats Act, 1993

(b)any investigation, disciplinary action or remedy in respect of such obligation, liability or default and any such investigation, disciplinary action or remedy may be instituted, continued or enforced in accordance with the law applicable, thereto before such transfer or allotment by such authority as the State Government may by general or special order specify in this behalf.