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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(3) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(3)Nothing contained in this section shall be deemed to render invalid any suit or proceeding in which a decree or order passed has been executed or satisfied in full before the appointed day.