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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in Jammu and Kashmir Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2019

(2)Notwithstanding such repeal, any appointment order made or action taken under the provisions of the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.