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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in Assam Requisition and Control of Vehicles Act, 1968

(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under this Act as if this Act had commenced or the thirteenth day of July 1968 (The date of promulgation of the Ordinance).