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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The U.P. Homoeopathic Medicine (Amendment) Act, 1977

(2)Notwithstanding such repeal, anything done or any action taken under the principal Acts as amended by the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of the principal Acts as amended by this Act, as if this Act were in force at all material times.