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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(ii) in Bihar Societies Registration Rules, 2018

(ii)Not withstanding such repeal, any thing done or any action taken under the said Rules shall be deemed to have been done or taken under these rules as if it in forced on such day on which such thing was done or such action was taken.