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[Cites 0, Cited by 0] [Section 243(2)] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(2)(ii) in Insolvency And Bankruptcy Code, 2016

(ii)any order, rule, notification, regulation, appointment, conveyance, mortgage, deed, document or agreement made, fee directed, resolution passed, direction given, proceeding taken, instrument executed or issued, or thing done under or in pursuance of any repealed enactment shall, if in force at the commencement of this Code, continue to be in force, and shall have effect as if the aforementioned Acts have not been repealed;