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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(6) in The Maharashtra Veterinary Practitioners Act, 1971

(6)all proceedings and matters pending before any authority or officer immediately before the appointed day under the Bombay Veterinary Practitioners Act, 1953, shall be deemed to be transferred to and continued before the corresponding authority under this Act, competent to entertain such proceedings and matters;