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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Madhya Bharat - Subsection

Section 43(1) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(1)The abolition of any existing Civil Court under section 42 shall not prejudicially affect. the continued operation of any notice served, injunction issued, direction made or proceeding taken before the commencement of this Act by such Civil Court under the powers then conferred upon it.