Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(ii) in Bihar Agriculture Produce Market (Repealing) Act, 2006 (ii)Notwithstanding such repeal, any action taken or decision rendered shall be deemed to have been valid and shall not be questioned on the ground of repeal of the Act:
