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[Cites 0, Cited by 0] [Section 132(3)] [Section 132] [Entire Act]

State of Bihar - Subsection

Section 132(3)(b) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(b)anything done (including any appointment, rule, bye-laws, regulation of form made, granted or issued) under various acts listed in subsections (1) and (2) of this section shall, so far as it is not inconsistent with the provisions of this Act continue in force and be deemed to have been done or taken under the provisions of this Act unless and until it is superceded by anything done or any action taken under the said provisions;