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State of Odisha - Section

Section 21 in The Orissa Fisheries Ministerial Service Rules, 1976

21. Repeal and savings.

- All orders, executive instructions corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed ;Provided that an order or appointment made, action taken or things done under the orders or executive instructions so repealed shall be deemed to have been validly made taken or done under these rules.