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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Bihar - Subsection

Section 20(ii) in The Bihar Fish Jalkar Management Act, 2006

(ii)Notwithstanding anything contrary in any other law, Act, Ordinance or any rules, regulation, circulars being into force for the time being; this Act shall have overriding. Anything done or any action taken before the commencement of this Act as if it were into force for the time being.