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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(3) in The Gujarat Housing Board Act, 1961

(3)Anything done or action taken and any right, liability or obligation acquired, accrued or incurred under the repealed Acts and not covered by sub-section (2) shall respectively be deemed to have been done, taken, acquired, accrued or incurred under the corresponding provisions of this Act and the provisions of this Act shall apply thereto accordingly.