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

Union of India - Subsection

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

(iv)any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure or existing usage, custom, privilege, restriction or exemption shall not be affected, notwithstanding that the same respectively may have been in any manner affirmed or recognised or derived by, in, or from, the repealed enactments;