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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2)(ii) in U.P. State Public Service Commission (Regulation of Procedure) Act, 1985

(ii)Notwithstanding such repeal, anything done or any action taken under the Ordinance, referred to in clause (i) of sub-section (2), shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times.