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[Cites 0, Cited by 0] [Section 615(6)] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(6)(b) in Jharkhand Municipal Act, 2011

(b)anything done or any action taken (including any appointment made and rules or regulations issued under various Acts listed in sub-section (1), (3), (4) and (5)) shall continue to be in force and be deemed to have been done or taken under the provisions of this Act unless it is superseded, modified, or altered by anything done or any action taken under this Act,