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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2) in Bihar (In Admission In Educational, Institutions) Reservation Act, 2003

(2)Any thing done or any action taken under any order/Resolutions/Circular before tho commencement of this Act shall be deemed to be done or taken under this Act is if it were applicable under this Act.