Section 3 in Code of Civil Procedure (Maharashtra Amendment) Act, 2018
3. Saving.
- Nothing in this Act shall affect the decrees passed by a Civil Court during the period commencing from the 27th June 2018 being the date of commencement of the Code of Civil Procedure (Maharashtra Amendment) Act, 2018 (Mah. LXI of 2018), and ending on the date of publication of this Act in the Maharashtra Government Gazette.
