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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(2) in The Bonded Labour System (Abolition) Ordinance, 1975

(2)Notwithstanding such repeal, all things done or action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act had come into force on the 21st day of September, 1974.