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[Cites 0, Cited by 0] [Section 188(2)] [Section 188] [Entire Act]

State of Maharashtra - Subsection

Section 188(2)(a) in Maharashtra Housing and Area Development Act, 1976

(a)Any reference in any law or in any instrument or other document to the provisions of any law so repealed shall, unless a different intention appears, be construed as a reference to the corresponding provisions of this Act;