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

State of Bihar - Subsection

Section 23(2) in BIHAR SPECIAL ARMED POLICE ACT, 2021

(2)Notwithstanding such repeal anything done or any action taken under the said Act, insofar as such thing or action is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force until superseded by anything done or any action taken under this Act.