Section 17 in State Commission for Scheduled Castes Act, 2018
17. Repeal and Savings.
- (I) All orders/Resolution/Circulars etc related to this, which are inconsistent with this Act, shall be deemed to have been repealed to that extent.(II)Any thing done or any Action taken under any order/resolution/circular before the commencement of this Act shall be deemed to be done or taken under this Act as if it were applicable under this Act.
