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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in New Delhi International Arbitration Centre Act, 2019

(2)Notwithstanding such repeal, anything done or any action taken under the India International Arbitration Centre Ordinance, 2019, shall be deemed to have been done or taken under the provisions of this Act.