Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Rajasthan - Subsection Section 28(2) in The Rajasthan Dacoity Affected Areas Act, 1986 (2)Notwithstanding such repeal, all things done or actions taken under the said Ordinance shall be deemed to have been done or taken under this Act.
