Section 26 in Chhattisgarh Legal Services Authority Rules, 2002
26. Repeal and Saving.
- [The Chhattisgarh State Legal Services Authority Rules, 1996 are hereby repealed :] [Substituted by Notification No 8326/D-2783/21-B (C.G.)/2002 dated 30-11-2002.]Provided that anything done or any action taken under the rules so repealed shall unless such thing done or action taken is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.
