Section 64(2)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(2)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

(iii)any other thing done or action taken (including any appointment, order, notification, rule, bye-law made, licence issued, or fee imposed) under any of the Acts so repealed shall be deemed to have been done or taken, under the corresponding provisions of this Act and shall continue in force until it is superseded by anything done or action taken under this Act.

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State of Gujarat - Subsection

Section 64(2)(iii) in The Gujarat Agricultural Produce Markets Act, 1963