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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in Rajasthan Electricity Regulatory Commission (Appointment of Consultants) Regulations, 2011

(2)Notwithstanding such repeal, anything done or purported to have been done under the repealed regulations, shall be deemed to have been done or purported to have been done, under these regulations.