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State of Madhya Pradesh - Section

Section 3 in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

3.

As from the appointed day, the existing laws mentioned in the Schedule to this Order shall until altered, repealed or amended by a competent legislature or other competent authority, have effect subject to the adaptation and modifications directed by the Schedule or, if it is so directed therein, shall stand repealed.