Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 24 in The Orissa Subordinate Correctional Service Rules, 1992

24. Repeal and savings.

- All rules, instructions corresponding to the provisions of these rules and in force immediately before the commencement of these rules are hereby repealed :Provided that anything done or action taken under the provisions of the rules and/or instructions so repealed shall be deemed to have been done or taken under the provisions of these rules.