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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(2)(a) in The Goa Lokayukta Act, 2011

(a)anything done or any action taken under the said Act shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the provisions of this Act, and shall continue to be in force unless and until it is superseded under the provisions of this Act.