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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Commissions Of Inquiry (Central) Rules, 1972

(2)Notwithstanding such repeal, anything done or any action taken under the provisions of any of the rules referred to in sub-rule (1), shall be deemed to have been done or taken under the corresponding provisions of the Commissions of Inquiry (Central) Rules, 1972.