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State of Jharkhand - Section

Section 3 in The Bengal Ferries Act, 1885

3. Regulation VI of 1819 and Bengal Act I of 1866 repealed.

- Regulation VI of 1819 and Bengal Act I of 1866 are hereby repealed; but all determinations, declarations, orders and rules made, engagements entered into and securities taken under such Regulation and Act, shall be deemed to be respectively made, entered into, and taken under this Act.