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State of Odisha - Section

Section 12 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000

12. Repeal and Savings.

- "The appointment of Special Judicial Magistrate Rules, 1974" shall stand repealed from the date of coming into force of these rules :Provide that action taken or things done under the provisions of these rules so repealed shall be deemed to have been taken or done under these rules.