Section 3(1)(d) in The Destructive Insects and Pests (Amendment and Validation) Act, 1992

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(d) in The Destructive Insects and Pests (Amendment and Validation) Act, 1992

(d)anything done or any action taken or purported to have been done or taken under or for the purposes of the principal Act shall be deemed to have been validly done or taken in accordance with law as if the provisions of section 3 of the principal Act, as amended by this Act, had been in force at all material times.

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Union of India - Subsection

Section 3(1)(d) in The Destructive Insects and Pests (Amendment and Validation) Act, 1992