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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2)(xv) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983

(xv)All notices and orders made or issued by any authority under any of the Acts repealed by this section shall, in so far as they are not inconsistent with the provisions of this Act, continue in force and be deemed to have been made or issued by the corresponding authority until they are superseded or modified under this Act: