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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(2) in Jharkhand District Act, 2001

(2)Notwithstanding such repeal, anything done or any action taken under the said acts (including any rule made, order passed or notification issued) shall be deemed to have been done or taken under this Act as if this Act were inforce on the date on which such thing or action was done or taken.