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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(2)(b) in Gujarat Money-Lenders Act, 2011

(b)any appointment, notification, order, rule, form, notice or register made, issued or maintained under the said Act shall, so far as it is not inconsistent with the provisions of this Act, continue in force and be deemed to have been made, issued or maintained under the provisions of this Act, unless and until it is superseded by any appointment, notification, order, rule, form, notice or register made, issued or maintained under the provisions of this Act.