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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1) in The Amended Assam Aided High and Higher Secondary Schools Employees Rules, 1965

(1)Except appointments, not confirmed prior to 1st October, 1956, all things done or actions taken before the commencement of these rules shall be construed as validly done or taken under the corresponding provisions of these rules.