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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Manipur - Subsection

Section 45(2) in The Manipur (Courts) Act, 1955

(2)Notwithstanding such appeal, anything done or any action taken (including any appointment or delegation made, order, instrument or direction issued, rule or regulation made under this Act) shall be deemed to have been done or taken under the corresponding provisions of this Act and shall continue in force accordingly unless and until superseded by anything done or any action taken under the relevant provisions of this Act.