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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(2)(a) in Telangana State Electrical Licensing Regulations, 2018

(a)Anything done or any action taken or purported to have been done or taken including any notification order or notice made or issued or any direction given under the repealed laws, shall so far as it is not inconsistent with the corresponding provisions of this Regulations;