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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2) in Kerala Essential Articles Control Act, 1986

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