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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(2) in The Himachal Pradesh National Law University Act, 2016

(2)Notwithstanding such repeal anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.