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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4)(a) in Tamil Nadu Merged States (Laws) Act, 1949

(a)Any judgment delivered, order made or sentence passed, before the commencement of this Act by any Court, civil or criminal, having jurisdiction in respect of the State of Sandur or any part thereof shall, for all purposes, including execution, appeals and the like, take effect and shall be deemed always to have taken effect as if it had been delivered, made or passed by the Court which would have been competent to deliver, make or pass such judgment, order or sentence immediately after such commencement.