Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Maharashtra - Subsection

Section 31(2) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(2)Notwithstanding such repeal, anything done or any action taken (including any notification issued, rules, scheme or any order made) under the said Ordinance shall be deemed to have been done, taken, issued or made as the case may be, under the corresponding provisions of this Act.