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[Cites 0, Cited by 0] [Section 69(5)] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(5)(d) in The M.P. Extension of Laws Act, 1958

(d)all regulations and bye-laws of the Mahakoshal Board of Homeopathic and Biochemic Systems of Medicine, and in force immediately before such date shall, unless modified in accordance with the provisions of this Act, be deemed to be the regulations and bye-laws of the Board established under Section 3 and the said regulations and bye-laws shall be construed with such alterations not affecting the substance as may be necessary or proper in the context of the Board established under Section 3;