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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2) in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963

(2)Notwithstanding such repeal, all certificates granted, actions taken and other things done under the Laws, Rules, Commands, Orders, Circulars and Instructions so repealed shall be deemed to have been granted, taken or done under this Act.