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[Cites 0, Cited by 0] [Section 69(5)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(5)(e) in The M.P. Extension of Laws Act, 1958

(e)all tilings done and action taken by the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine in relation to the jurisdiction or business of that Board shall, so far as may be deemed to be things done or action taken by the Board established under Section 3 and all such things done and action taken shall be construed with such alterations as if they were done or taken under a repealed Act."