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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(b) in The Orissa Forest Act, 1972

(b)all rules and orders made, notifications and notices issued, licences, passes and permits granted, fees levied, imposed or assessed, proceedings instituted and all actions taken and things done under any of the said Acts shall be deemed to have been respectively made, issued, granted, levied, imposed or assessed, instituted, taken or done under this Act and shall continue in force until new provisions are made under this Act.