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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2)(c) in The Maharashtra Personal Inams Abolition Act, 1953

(c)anything done in the course of such proceeding in any court on or before the aforesaid date and such proceeding may be continued and disposed of as if this Act, has not been passed.