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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2) in Assam Game and Betting Act, 1970

(2)Notwithstanding such repeal, anything done or any action taken under the Assam Game and Betting Ordinance, 1970, shall be deemed to have been done or taken under this Act as if this Act had commenced on the twentieth day of August, 1970 (the date of promulgation of the Ordinance).