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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2)(c) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

(c)any right, privilege, obligation or liability acquired, accrued or incurred under any such enactment, notification, order, scheme, rule, form or bye-law before the commencement of this Act.