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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(b) in Bihar Elementary School Education Committee Act, 2007

(b)Notwithstanding such repeal anything done or any action taken under the previous Act and the orders and resolutions, notifications issued by the State Government prior to the commencement of this Act shall be deemed to be done or action taken as if this Act was in force during the period.