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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Rajasthan - Subsection

Section 97(2) in Ajmer Development Authority Act, 2013

(2)Notwithstanding such repeal, anything done or any action taken under the Ajmer Development Authority Ordinance, 2013(Ordinance No. 20 of 2013) shall be deemed to have been done or taken under this Act.