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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(2) in The Maharashtra Prevention Of Begging Act, 1959

(2)Any reference to, or to a provision of, a Central or Bombay Act which is not in force in any area in which this Act is brought into force shall in relation to that area be construed as a reference to the corresponding law (if any) in force therein.