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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Agricultural Service Act, 1982

(2)Notwithstanding such repeal any action taken or any act done in pursuance of that Ordinance shall be deemed to have been taken or done under the provisions of this Act as if that Act were in force at the relevant period when such action was taken or done.