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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Control Of Goondas Act, 1975

(2)Notwithstanding the repeal of the said Ordinance under sub-section (1), anything done or any action taken or any rules made under the said Ordinance shall be deemed to have been done, taken or made under this Act.