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State of Madhya Pradesh - Section

Section 3 in The Adaptation Of Laws Orders Under Madhya Pradesh Reorganisation Act, 2000

3.

Anything done or any action taken (including any appointment notification, notice, order, rule, form, regulation, certificate or licence) in exercise of the powers conferred by or under the laws specified in the Schedule, shall continue to be in force in the state of Chhattisgarh.