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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981

(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the said Ordinance shall be deemed to have been done or taken under the provisions of this Act.