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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(b) in The Muslim Women (protection of Rights on Marriage) Act, 2019

(b)Notwithstanding such repeal, anything done or any action taken under the Muslim Women (Protection of Rights on Marriage) Second Ordinance 2019 (Ord. 4 of 2019), shall be deemed to have been done or taken under the provisions of this Act.