Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Bihar - Section

Section 3 in The Bengal Ferries Act, 1885

3. Regulation VI of 1819 and Bengal Act I of 1886 repealed.

- Regulation VI of 1819 and Bengal Act I of 1886 are hereby repealed; but all determinations, declarations orders and rules made, engagements entered into and securities taken under such Regulation and Act, shall be deemed to be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.