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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2)(g) in THE MAJOR PORT AUTHORITIES ACT, 2021

(g)any prosecution instituted under the repealed enactments and pending immediately before the commencement of this Act before any Court shall, subject to the provisions of this Act, continue to be heard and disposed of by the said Court;