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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Bihar - Subsection

Section 88(2) in Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019

(2)Notwithstanding such repeal, anything done or any action taken under the said rules shall be deemed to have been done or taken under the corresponding provisions of the Act and these rules.