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[Cites 0, Cited by 3] [Section 488(4)] [Section 488] [Entire Act]

State of Bihar - Subsection

Section 488(4)(b) in The Bihar Municipal Act, 2007

(b)Anything done or any action taken (including any appointment, Rule, bye-laws, Regulation made, granted or issued under various Acts listed in sub-section (1) and (3) of this Section shall, continue to be in force and be deemed to have been done or taken under the provisions of this Act unless it is superceeded modified/altered by any thing done or any action taken under this Act.