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State of Arunachal Pradesh - Section

Section 18 in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989

18. Repeal and savings.

- With the commencement of these rules, the service recruitment rules, if any, published or in force in respect of any particular category of posts specified in these rules are purely repealed; provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.Nothing in these rules shall affect reservation, relaxation of age limit and other concession admissible to Scheduled Castes, Scheduled Tribes, ex-service-men and other special categories of persons, in accordance with the orders issued by the Government from time to time in this regard.