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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

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taken (including any appointment or authorisation made or any notification or order issued) under the Ordinance so repealed shall be deemed to have been done, taken, made or issued, as the case may be, under the corresponding provisions of this Act.