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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011

(2)Notwithstanding such repeal, all things done, actions taken, notification issued or orders made under the said Ordinance shall be deemed to have been done, taken, issued or made under this Act.