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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(2) in Arunachal Pradesh Nursing Council Act, 2011

(2)Notwithstanding such repeal, anything done or any action taken under the Act so repealed shall be deemed to have been done or taken, under the provisions of this Act.