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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

NCT Delhi - Subsection

Section 41(2)(a) in The Delhi Sikh Gurdwaras Act, 1971

(a)any appointment, notification, order or rule made or issued under the said Act shall, in so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made or issued under the provisions of this Act unless and until it is superseded by any appointment, notification, order or rule made or issued under the said provisions;