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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(2) in The National Capital Territory Of Delhi Laws (Special Provisions) Act, 2007

(2)Notwithstanding such repeal, anything done or any action taken under the National Capital Territory of Delhi Laws (Special Provisions) Second Ordinance, 2007, shall be deemed to have been done or taken under the corresponding provisions of this Act.