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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2)(b) in The M.P. Second Extension of Laws Act, 1961

(b)provide for the transfer of any matter pending before any Court, Tribunal or other authority immediately before die appointed day, to any corresponding Court, Tribunal or other authority for disposal;