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State of Rajasthan - Section

Section 36 in Shri Sanwaliaji Temple Act, 1992

36. Repeal and Savings.

(1)Shri Sanwaliaji Temple Ordinance, 1991 (Ordinance No. 10 of 1991) is hereby repealed.
(2)Notwithstanding such repeal, all things done, actions taken or orders made under the said ordinance shall be deemed to have been done, taken or made under the principal Act.