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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(i) in The Boilers Act, 2025

(i)any inspection, investigation or inquiry ordered to be done under the provisions of the Act so repealed shall continue to be proceeded with as if such inspection, investigation or inquiry is ordered to be done under the corresponding provisions of this Act.