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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(1) in Chhattisgarh State Eligibility Test Rules, 2013

(1)All rules corresponding to these rules and in force immediately before the commencement of these rules, are hereby repealed in respect of matters covered by these rules :Provided that any order made or any action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.