Section 6(2) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013
(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to have been done, taken or, as the case may be, issued under this Act.On Behalf Of Government Printing, Stationery And Publication, Printed And Published By Shri Parshuram Jagannath Gosavi, Printed At Government Central Press, 21-A, Netaji Subhash Road, Charni Road, Mumbai 400 004 And Published At Directorate Of Government Printing, Stationery And Publication, 21-A, Netaji Subhash Road, Charni Road, Mumbai 400 004. Editor : Shri Parshuram Jagannath Gosavi.
