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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(5) in The Maharashtra Nurses Act, 1966

(5)all proceedings and matters pending before any authority or officer immediately before the appointed day under any of the laws repealed under section 41 shall be deemed to be transferred to and continued before the corresponding authority under this Act competent to entertain such proceedings and matters,