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

State of Bihar - Subsection

Section 2(2) in The Bihar Disaster Management (Repeal) Act, 2007

(2)Notwithstanding such repeal, anything done or any action taken under the said Act shall be deemed to be done under The Bihar Disaster Management Act, 2004 and validity of anything done or any action taken shall not be open to be questioned due to repeal of The Bihar Disaster Management Act, 2004.