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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(ii) in The Orissa Muhammedan Marriages and Divorces Registration Act, 1949

(ii)All orders issued, appointments made, licences granted or anything done under the said Act and in force immediately before the commencement of this Act shall continue in force and be deemed to have been issued, made, granted or done under the corresponding provisions of this Act.