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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttar Pradesh - Subsection

Section 67(2) in Uttar Pradesh Rural Housing Board Act, 1983

(2)Notwithstanding such repeal, anything done or any action taken under the ordinance, referred to in sub-section (1), shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times.