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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000

(2)Notwithstanding such repeal, anything done or any action taken under the said Act, shall be deemed to have been done or taken under the Corresponding provisions of this Act.