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[Cites 0, Cited by 0] [Section 344(2)] [Section 344] [Entire Act]

State of Rajasthan - Subsection

Section 344(2)(a) in Rajasthan Municipalities Act, 2009

(a)such repeal shall not affect the validity or invalidity of anything already done or suffered or any action already taken under the repealed enactment or the rules, regulations and bye-laws made thereunder; and