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State of Odisha - Section

Section 20 in The Orissa Children's and Women's Welfare Service Rules, 1989

20. Repeal and saving.

- Any rules, regulations or orders corresponding to these rules and in force immediately before the commencement of these rules, are hereby repealed :Provided that any order made or action taken under the rules, regulations or orders so repealed shall be deemed to have been made or taken under these rules.