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The National Commission for Backward Classes Act, 1993

19. Repeal and saving.

  1. The National Commission for Backward Classes Ordinance, 1993 (Ord. 23 of 1993) is hereby repealed.
  2. Not with standing such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of this Act.



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