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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(3)(b) in The Assam Urban Areas Rent Control Act, 1972

(b)Notwithstanding such repeal, anything done or any action taken under the Ordinance as repealed shall be deemed to have been done or taken under this Act as if this Act had commenced on the thirteenth day of March, 1972 (date of promulgation of the Ordinance).