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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(2) in The Chhattisgarh Rajya Pichhada Varg Ayog Adhiniyam, 1995

(2)Notwithstanding such dissolution, anything done or any action taken by the said Commission or by the State Government in pursuance of its recommendation shall be deemed to have been done or taken under the corresponding provisions of this Act.