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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(2) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(2)Notwithstanding such repeal, anything done or any action taken under the Act, referred to in sub-section (1) , shall be deemed to have been done or taken under the provisions of this Act.