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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(2) in The Lumbini Park Mental Hospital Acquisition Act, 1984

(2)Notwithstanding such repeal, anything done or any action taken under the Lumbini Park Mental Hospital Acquisition Ordinance, 1984, shall be deemed to have been validly done or taken under this Act.