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[Cites 0, Cited by 3] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2) in Maharashtra Money-Lending (Regulation) Act, 2014

(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance (including any licence issued) shall be deemed to have been done, taken or issued, as the case may be, under this Act.