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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(c) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017

(c)any document or instrument executed or any direction given under the repealed Act, in so far as it is not inconsistent with the provisions of this Act, and shall be deemed to have been done or taken under the corresponding provisions of this Act;