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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2) in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021

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