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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(2) in Tripura Police Act, 2007

(2)Notwithstanding such repeal, anything done or any action taken or any proceeding instituted or any order made or any notification issued under the Act so repealed shall be deemed to have been done or taken or instituted or made or issued under the corresponding provisions of this Act.