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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(a) in The Boilers Act, 2025

(a)any notification, rule, regulation, bye-law, order or exemption issued, made or granted under the Act so repealed shall have effect as if it had been issued, made or granted under the provisions of this Act, till new notification, rule, regulation, bye-law, order or exemption is issued, made or granted under this Act;