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[Cites 0, Cited by 0] [Section 595] [Entire Act]

State of Jharkhand - Subsection

Section 595(3) in Jharkhand Municipal Act, 2011

(3)The cancellation or modification of any regulation under sub-section (2) shall take effect from such date as the State Government may specify in the notification under that sub-section or, if no such date is specified, from the date of publication of such notification:Provided that such cancellation or modification shall not affect anything done or suffered or omitted to be done under such regulation before such date.