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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2)(c) in The Maharashtra Commissioners of Divisions Act, 1958

(c)any appointment, notification, order, such rule, regulation, bye-law, form, instrument or document made, prescribed, issued or executed or deemed to have been made, prescribed, issued or executed by the State Government or by any officer or authority under or with reference to the provisions of any existing law and any such appointment, notification, order, rule, regulation, bye-law, form, instrument or document shall be valid and continue in operation unless and until it is superseded or modified by a competent authority.