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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Drugs (Control) Act, 1949

(2)Notwithstanding the repeal of the said Ordinance, things done and action taken by any authority by or under the provisions of the said Ordinance shall be deemed to have been done and taken under this Act.