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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Himachal Pradesh - Subsection

Section 24(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007

(2)Notwithstanding such repeal, any action taken or anything done under the policy guidelines, notifications or orders so repealed, shall be deemed to have been done or taken under the corresponding provisions of this Act.