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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(2)(d) in The Assam Rifles Act, 2006

(d)anything done or any action taken before the commencement of this Act, in relation to any person appointed or enrolled, shall be valid and as effective in law as if such thing or action was done or taken under the corresponding provisions of this Act.