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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Subordinate Fisheries Service Rules, 1994

(2)Notwithstanding such repeal, any order or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions under these rules.