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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(2) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015

(2)Notwithstanding such repeal, anything done or any action taken under the repealed Act and the rules made thereunder, shall be deemed to have been one or taken under this Act.