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

State of Madhya Pradesh - Subsection

Section 2(1)(c) in The M.P. Adaptation of Laws (State and Concurrent Subjects) Order, 1956

(c)"existing law" means any law in force immediately before the appointed day in any of the regions forming the State of Madhya Pradesh or part thereof relating to a matter enumerated in the State List or the Concurrent List;