Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Rajasthan - Subsection Section 36(2) in Shri Sanwaliaji Temple Act, 1992 (2)Notwithstanding such repeal, all things done, actions taken or orders made under the said ordinance shall be deemed to have been done, taken or made under the principal Act.
