Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2)(a) in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012

(a)any thing done or any action taken or purposed to have been done or taken including any rule, notification, inspection, order or notice made or issued or any licence, permission or exemption granted or any direction given under the repealed Act shall, in so for as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this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;