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Section 8 — Repeal and saving.

The Armed Forces (Jammu and Kashmir) Special Powers Act, 1990
(1) The Armed Forces (Jammu and Kashmir) Special Powers Ordinance, 1990 (Ord. 3 of 1990), is hereby repealed. (2) Notwithstanding 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.

Official Hindi (PDF) ↗

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