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[Cites 0, Cited by 13] [Section 32(3)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(3)(a) in Rajasthan Rent Control Act, 2001

(a)all applications, suits or other proceedings under the repealed Act pending on the date of commencement of this Act before any Court shall be continued and disposed of, in accordance with the provisions of the repealed Act, as if the repealed Act had continued in force and this Act had not been enacted.