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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2) in Bihar Police Sub-ordinate Services Commission Act, 2016

(2)Notwithstanding this repeal any action of selection taken by the Commission /Board under the relevant provisions of the rule/regulation of the concerned Commission/Board shall be deemed to be legal, as if, the said actions was taken under this Act.