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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(2) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(2)Notwithstanding such repeal, anything done, any action taken, any order issued or any proceeding instituted under the repealed Act shall be deemed to have done, taken, issued or instituted, as the case may be, under the corresponding provisions of the Act.