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[Cites 0, Cited by 1] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in The States Reorganisation Act, 1956

(2)Nothing in sub-section (1) shall prejudice or affect the continued operation of any notice served, injunction issued, direction given or proceedings taken before the appointed day by any of the Courts abolished by that sub-section under the powers then conferred upon that Court.