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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2)(c) in The Gujarat Prevention of Anti-Social Activities Act, 1985

(c)
(i)an Advisory Board constituted under section 10 of the said Ordinance and functioning immediately before the said date shall, not- withstanding that its constitution has been rendered inconsistent with the provisions of section 10 of this Act, continue to so function after the said date subject to the provisions of this Act;
(ii)any reference made under section 11 of the said Ordinance and pending before such Advisory Board immediately before the said date may continue to be dealt with by that Board after that date as if such Board had been constituted under section 10 of this Act.