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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of West Bengal - Subsection

Section 108(2)(a) in The West Bengal Correctional Services Act, 1992

(a)all rules, regulations, orders, notifications and directions made or issued from time to time under the provisions of the said Acts and continuing in force immediately before the commencement of this Act shall, after such commencement, continue in force in so far as they are not inconsistent with the provisions of this Act until they are repealed or amended;