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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(II) in State Commission for Scheduled Castes Act, 2018

(II)Any thing done or any Action taken under any order/resolution/circular before the commencement of this Act shall be deemed to be done or taken under this Act as if it were applicable under this Act.