Section 26 in Customs House Agents Licensing Regulations, 1984
26. Repeal.
(1)The Custom House Agents Licensing Regulations, 1965, are hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the Custom House Agents Licensing Regulations, 1965, shall be deemed to have been done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)
