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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Puducherry - Subsection

Section 23(2) in Puducherry School Education Act, 1987

(2)If any such appeal as is referred to in sub-section (1) has been disposed of before the date of the commencement of this Act, the order made in any such appeal shall be deemed to be an order made under this Act and shall have effect accordingly.