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[Section 18] [Complete Act]
Central Government Act
Section 18(2) in The Equal Remuneration Act, 1976
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed (including any notification, nomination, appointment, order or direction made thereunder) shall be deemed to have been done or taken under the corresponding provisions of this Act as if this Act were in force when such thing was done or action was taken.
1. Subs. by Act 49 of 1987, s. 5.