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

Union of India - Subsection

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

(iii)anything done or any action taken or purported to have been done or taken, including any rule, notification, inspection, order or notice made or issued or any appointment or declaration made or any operation undertaken or any direction given or any proceeding taken or any penalty, punishment, forfeiture or fine imposed under the repealed enactments shall be deemed valid;