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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(2)(a) in Goa Clinical Establishments (Registration and Regulation) Act, 2019

(a)anything done or any action taken under the repealed Act shall be deemed to have been done or taken under the corresponding provisions of this Act;