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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Mizoram - Subsection

Section 23(2) in Mizoram Animal (Control & Taxation) Act, 2014

(2)Notwithstanding such repeal, anything done or any action taken under the Act so repealed shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken, as the case may be, under the corresponding provisions of this Act.