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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(2)(a) in The Mental Healthcare Act, 2017

(a)anything done or any action taken or purported to have been done or taken (including any rule, notification, inspection, order or declaration made or any document or instrument executed or any direction given or any proceedings taken or any penalty or fine imposed) under the repealed Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act;