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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(3)(d) in Rajasthan Rent Control Act, 2001

(d)any rule or notification made or issued under the repealed Act and in force on the date of commencement of this Act shall continue to govern the pending cases.