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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in Madhya Pradesh Motor Vehicles Taxation Act, 1947

(2)Notwithstanding the repeal of the said Act all rules made thereunder and in force immediately before the commencement of this Act shall in so far as they are consistent with this Act continue in force and be deemed to be rules made under this Act.