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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1)(b) in THE MAJOR PORT AUTHORITIES ACT, 2021

(b)without prejudice to the provisions of clause (a), all debts, obligations and liabilities incurred, all contracts entered into, and all matters and things engaged to be done by, with or for the Tariff Authority for Major Ports before that date, for or in connection with the purpose of the said Tariff Authority for Major Ports, shall be deemed to have been incurred, entered into, or engaged to be done by, with or for, the Adjudicatory Board;