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[Cites 0, Cited by 2] [Section 488] [Entire Act]

State of Bihar - Subsection

Section 488(5) in The Bihar Municipal Act, 2007

(5)Notwithstanding such repeal, anything done or any action taken in exercise of any power conferred by or under the Acts/Ordinance referred in sub-section (1) shall be deemed to have been done or taken in exercise of the powers conferred under this Act, as if this Act were in force on the day on which such things or action was done or taken.