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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(2)Notwithstanding the repeal of the said rules, anything done or any action taken under the said rules shall be deemed to have been done or taken under the corresponding provisions of these rules.