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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(14) in Bihar Warder Cadre Rules, 2014

14.2Not withstanding such repeal, anything done or any action taken in exercise of the power inferred by order under the said rules/ resolutions /circulars /order shall deemed to be taken under these rules as if these rules were in operation on the day when such thing was done, or such action was taken.