Section 6(1)(b) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

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State of Madhya Pradesh - Subsection

Section 6(1)(b) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

(b)the original law shall then be amended, either generally or, as the case may be, in its application to the particular area, so as to give effect to the directions contained in the amending law, or where any adaptation or modification has fallen to be made under clause (a), in that law, as so adapted or modified ; and

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State of Madhya Pradesh - Subsection

Section 6(1)(b) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956