Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 84] [Entire Act] State of Jharkhand - Subsection Section 84(84) in Jharkhand Building Byelaws 2016 84.2Notwithstanding such repeal, anything done or any action taken under the bye laws so repealed shall be deemed to have been done or taken under these bye laws;
