Section 33(2) in The Jammu and Kashmir Legal Services Authorities Rules, 1998
(2)Notwithstanding such repeal, anything done or any action taken (including applications admitted or legal aid granted) by the Jammu and Kashmir State Legal Aid Board or District and Tehsil Legal Aid Authorities (hereinafter referred as Board and Authority as the case may be) immediately before the commencement of these rules in the exercise or purported exercise of its powers and authority conferred by or under the rules so repealed, shall be deemed to have been validly done or taken as if these rules had been in force at all material times and accordingly, anything done or any action taken by the Board or authority, as the case may be, shall be deemed to have been done or taken by the State Authority, or as the case may be, by the corresponding Legal Services Authority or Committee constituted under the Act.(Sd.) ....................Secretary to GovernmentLaw Department[Vide SRO-162 dated 26-05-2011.]
