Section 26(2) in Customs House Agents Licensing Regulations, 1984
(2)Notwithstanding such repeal anything done or any action taken under the Custom House Agents Licensing Regulations, 1965, shall be deemed to have been done or taken under the corresponding provisions of these Regulations.Form A(See Reg. 5)(Application form for grant of Customs House Agent's Licence under Section 146 of the Customs Act, 1962)
