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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Uttarakhand - Subsection

Section 95(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(2)Notwithstanding such repeal, any act or proceeding done under the said enactments shall be deemed to have been done or taken under the relevant provisions of this Act.