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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(5) in The Maharashtra Medical Council Act, 1965

(5)all proceedings and matters pending before any authority or office immediately before the appointed day under any of the Acts repealed under section 32 shall be deemed to be transferred to and continued before the corresponding authority under this Act, competent to entertain such proceedings and matters,