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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(b) in The Wild Life (Protection) Act, 1972

(b)every licence granted under any Act so repealed and in force immediately before the commencement of this Act shall be deemed to have been granted under the corresponding provisions of this Act and shall, subject to the provisions of this Act, continue to be in force for the unexpired portion of the period for which such licence had been granted.