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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(2)(b) in Andhra Pradesh Public Libraries Act, 1960

(b)All rules , bye-law and regulations made under the said Acts and inforce at the commencement of this Act, shall so far as new rules, bye-law and regulations are not inconsistent with the provisions of this Act, continue to be inforce in the representative areas in which they are in force at such commencement, and such rules shall be deemed to be bye-laws, made under the provisions of this Act, until they are superseded or modified by rules and bye-laws made under this Act.