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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jharkhand - Subsection

Section 47(3) in The Jharkhand Area Autonomous Council Act, 1994

(3)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the said Act shall be deemed to have been done or taken in exercise of powers conferred by or under this Act, as if, this Act were in force on the day on which such thing was done or action taken.