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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in The Milk and Milk Product Order, 1992

(2)Notwithstanding such supersession, anything done or any action taken or initiated under those Orders shall be deemed to have been done taken or initiated under the corresponding provisions of this Order.First ScheduleApplication for registration[See sub-paragraph (1) of Paragraph 5]