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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

British India - Subsection

Section 7(2)(c) in The Part B States (Laws) Act, 1951

(c)specify the areas or circumstances in which, or the extent to which or the conditions subject to which, anything done or any action taken including any of the matters specified in the second proviso to section (6) under any law repealed by that section shall be recognised or given effect to under the corresponding provision of the Act or Ordinance as now extended.