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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Uttarakhand - Subsection

Section 60(2) in Uttaranchal School Education Act, 2006

(2)Notwithstanding, such repeal, anything done or any action taken under the Principal Acts referred to in sub-section (1) shall be deemed to have been done or taken under the corresponding provisions of the Act as if the provisions of the Act were in force at all material times.