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[Cites 0, Cited by 0] [Section 149(12)] [Section 149] [Entire Act]

State of Maharashtra - Subsection

Section 149(12)(b) in The Maharashtra Co-Operative Societies Act, 1960

(b)Anything done or any action taken (including any orders passed or regulations made) by the said Tribunal, shall be deemed to have been done or taken by the said Court and shall continue in operation until duly modified or annulled.