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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1)(a) in Haryana Civil Services (Punishment and Appeal) Rules, 2016

(a)such repeal shall not affect the provisions of the said rules or any notification or order made or anything done, or any action taken, there under; and