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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Electricity (Maharashtra Amendment) Act, 2005

(2)Notwithstanding such repeal anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed I to have been done or taken, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.