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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

(2)Notwithstanding such repeal claims which arose before and are pending at the commencement of these rules shall be disposed of under these rules.Form - I[Rule 8(3) Certificate]