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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Nagaland - Subsection

Section 26(ii) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982

(ii)Notwithstanding such repeal anything done or any action taken including any order made, notifications issued or directions given under the Ordinance so repealed shall be deemed to have been done, taken, made, issued or given as the case may be under the corresponding provisions of this Act.