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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Jammu and Kashmir Forest (Conservation) Act, 1997

(2)Notwithstanding such repeal, anything done, any action taken or any order issued or any rule made under the said Act shall be deemed to have been done, taken, issued or made under this Act.[Second proviso substituted by Act XIV of 2001, Section 2.]