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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(2) in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000

(2)Notwithstanding such repeal, anything done or any action taken or purporting to have been done or taken (including any rules, notifications or orders made or issued) in exercise of any powers conferred by or under the said Acts shall be deemed to have been done or taken under this Act.