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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(2)(a) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004

(a)anything done or any action taken or purported to have been done or taken including any rule, notification, scheme, order or notice made or issued or any appointment, confirmation or declaration made or any licence, permission, authorization or exemption or loan or advance granted or any document or instrument executed or any direction given under the repealed Act shall be deemed to have been done or taken under the corresponding provisions of this Act;