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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Civil Courts Act, 1984

(2)Notwithstanding such repeal, all Courts constituted, appointments made, rules framed, notifications and orders issued, jurisdictions and powers conferred and lists published under the Act so repealed, shall be deemed to have been respectively constituted, made, framed, issued, conferred and published under this Act.