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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Sikkim - Subsection

Section 57(3) in Sikkim Fire Services Act, 1981

(3)Any thing done or any action taken before the commencement of this Act in relation to the constitution of the Sikkim Fire Service referred to in sub-section (z), in relation to any person appointed thereto, shall be as valid and effective in law as if such thing or action was clone or taken under this Act.