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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(2) in The Maharashtra Control Of Organised Crime Act, 1999.

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