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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Puducherry - Subsection

Section 71(3) in Pondicherry Excise Act, 1970

(3)Subject to the provisions of sub-section (2) anything done or any action taken (including any appointment or delegation made, notification, instruction or direction issued, any rule or form framed, certificate obtained, patent, permit or licence granted or registration effected) under the corresponding law shall be deemed to have been done or taken under this Act.