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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Jammu and Kashmir Instruments (Control of Noises) Act, 1959

(2)Notwithstanding such repeal, anything done under the said Ordinance shall be deemed to have been done under this Act as if this Act were in force on the day such thing was done.]