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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Jharkhand - Subsection

Section 46(2) in Bihar State Regulation of Cold Storages Act, 1992

(2)Notwithstanding such repeal anything done or any action taken in exercise of any power conferred by or under the said Ordinance shall be deemed to have been done, or taken in exercise of powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action taken.