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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960

(b)"existing State law" means any law in force, immediately before the appointed day, in the whole or any part of the territories now comprised in the State of Maharashtra, but does not include any law relating to a matter enumerated in the Union List;