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[Cites 0, Cited by 2] [Section 58(2)] [Section 58] [Entire Act]

State of Maharashtra - Subsection

Section 58(2)(c) in The Maharashtra Rent Control Act, 1999

(c)any appointment, rule and notification made or issued under any of the repealed Acts and in force on the date of commencement of this Act shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made or issued under this Act and shall continue in force until it is superseded or modified by any appointment, rule or notification made or issued under this Act;