Anything done or any action taken by the Central Government under the Resolution of the Government of India, Planning Commission bearing notification number A-43011/02/2009-Admin. I, dated the 28th January, 2009, or by the Department of Electronics and Information Technology under the Cabinet Secretariat Notification bearing notification number S.O. 2492 (E) , dated the 12th September, 2015, as the case may be, shall be deemed to have been validly done or taken under this Act.Open in Lexace · Ask the AI about this section
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