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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(2) in Jammu and Kashmir Nursing Council Act, 2012

(2)Notwithstanding such repeal, anything done or any action taken under said Act or any other law in force before this Act comes into force shall be deemed to have been done, or taken under the Act unless the same is inconsistent with, or contrary to the provisions of the Act.