Legal Document View

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
[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(2)(a) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(a)All rules, bye-laws, regulations made, notification or certificate issued, order passed, decision made, proceeding taken and other things done by any authority or officer under the repealed Acts shall in so far as they are not inconsistent with this Act be deemed to have been made, issued, passed or done by the appropriate authority or officer under the corresponding provision of this Act and shall have effect accordingly, until they are modified cancelled or suspended under the provision of the Act.