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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Maharashtra Devdasi System (Abolition) Act, 2005

(2)Notwithstanding such repeal, anything done or any action taken under or in pursuance of the said Act before such repeal, shall continue to have effect and section 7 of the Bombay General Clauses Act, 1904, shall apply with respect to the repeal of the said Act.