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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in Bihar Block Minority Welfare Officers Cadre Rules, 2018

(2)Not withstanding of such repeal any act done or any action taken in exercise of the powers conferred by such previously issued Resolution/ Rules/Order etc. shall be deemed to be done or taken under these rules as if these rules were in force on the date on which such act was done or such action was taken.