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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Bihar - Subsection

Section 34(ii) in Bihar Targeted Public Distribution System (Control) Order, 2016

(ii)Notwithstanding such repeal, any thing done or any action taken under the said notifications shall be deemed to be done or taken under this order as if it was come in to force for the time being.