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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in Tamil Nadu Police Laws (Amendment and Validation) Act, 1979

(2)Notwithstanding such repeal, anything done or any action taken under the Police Laws as amended by the said Ordinance shall be deemed to have been done or taken under the Police Laws as amended by this Act.