Section 19 in The Maharashtra State Minorities Commission Act, 2004
19. Repeal of Maharashtra Ordinance XXIX of 2004 and saving.
(1)The Maharashtra State Minorities Commission Ordinance, 2004 is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under this Act.[Section 10A was inserted by Maharashtra 21 of 2012, Section 2 (w.e.f. 14-8-2012)]
