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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(2)Notwithstanding anything contained in clause (1), the validity of any action taken under any such rule or bye-laws or order issued under the Act in force at the material time shall remain unaffected by these bye-laws.