Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Meghalaya - Subsection Section 9(2) in Meghalaya Forest Authority Act, 1991 (2)Notwithstanding the repeal any action taken or anything done under the Ordinance so repealed shall be deemed to have been taken or done under the corresponding provisions of this Act.
