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Union of India - Section

Section 8 in The Muslim Women (protection of Rights on Marriage) Act, 2019

8. Repeal and savings.

(a)The Muslim Women (Protection of Rights on Marriage) Second Ordinance, 2019 (Ord. 4 of 2019) is hereby repealed.
(b)Notwithstanding such repeal, anything done or any action taken under the Muslim Women (Protection of Rights on Marriage) Second Ordinance 2019 (Ord. 4 of 2019), shall be deemed to have been done or taken under the provisions of this Act.