Section 47(1)(a) in Road Transport Corporations Act, 1950

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Union of India - Subsection

Section 47(1)(a) in Road Transport Corporations Act, 1950

(a)all action by, and all transactions with, the existing Corporation or Board, including any action or transaction by which any property, asset or right was acquired or any liability or obligation, whether by contract or otherwise, was incurred, shall be deemed to have been validly and lawfully taken or done; and

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Union of India - Subsection

Section 47(1)(a) in Road Transport Corporations Act, 1950