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8. Legal proceedings. Where immediately before the appointed day any legal proceedings are pending to which the State of Uttaranchal is a party, the State of Uttarakhand shall be deemed to be substituted for the State of Uttaranchal in those proceedings. 1.1st January, 2007, vide notification No. GSR 779(E), dated 29th December, 2006, see Gazette of India, Extraordinary, Part II,    |
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