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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in The Assam Secondary Education (Provincialisation) Act, 1977

(2)Notwithstanding such repeal, any order passed, any notification issued anything done or any action taken under the Ordinance so repealed shall be deemed to have been passed, issued, done or taken under the corresponding provisions of this Act.