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9. Power to construe laws. Notwithstanding that no provision or insufficient provision has been made under section 8 for the adaptation of a law made before the appointed day, any court, tribunal or authority, required or empowered to enforce such law, may construe the law in such manner, without 1.1st October, 2006, vide notification No. S.O. 1627(E), dated, 28th September, 2006, see Gazette of India, Extraordinary, Part II, sec. 3(ii). affecting the substance, as may be necessary or proper in regard to the matter before the court, tribunal or authority.    |
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