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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Mizoram - Subsection

Section 51(2) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(2)Notwithstanding such repeal, anything done, or any action taken under the Ordinance so repealed, shall be deemed to have been so done or taken under the corresponding provisions of this Act.