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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2) in The Delhi Minorities Commission Act, 1999

(2)Notwithstanding such repeal, anything dine or any action taken by the Resolution referred to in sub-section (1) shall be deemed to have been done or taken under this Act as of the provisions of this Act were in force at all material times.