Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 97] [Entire Act] State of Bihar - Subsection Section 97(3) in Bihar Police Act, 2007 (3)In spite of such repeal, any act done or any action taken or any action initiated under this rule shall be deemed to be the act done or action taken or action initiated under this Act.
