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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2) in The Haryana Salaries and Allowances of Ministers Act, 1970

(2)Notwithstanding such repeal, anything done or any action taken under the Haryana Salaries and Allowances of Ministers Ordinance, 1970, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 23rd January, 1970.