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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in Shree Siddhi Vinayak Ganpati Temple Trust (Prabhadevi) Act, 1980

(2)Notwithstanding such repeal, anything done or any action taken (including any rule, regulation, notification or order issued or any appointment made) under the said Ordinance shall be deemed to have been done or taken, issued or made, as the case may be, under the corresponding provisions of this Act.