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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(3) in Nagaland Retirement From Public Employment Act, 1991

(3)Notwithstanding such repeal anything done or any action taken including any order made, notifications issued or directions given under the Ordinance so repealed shall be deemed to have been done, taken, made, issued or given, as the case may be, under the provisions of this Act.