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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(ii)Notwithstanding such repeal, anything done Or any action taken or order made under the said Order shall continue to be in force and shall be deemed to have been done, taken or made under the corresponding provisions of this Order.