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[Cites 0, Cited by 1] [Section 465(2)] [Section 465] [Entire Act]

Union of India - Subsection

Section 465(2)(b) in The Companies Act, 2013

(b)subject to the provisions of clause (a), any order, rule, notification, regulation, appointment, conveyance, mortgage, deed, document or agreement made, fee directed, resolution passed, direction given, proceeding taken, instrument executed or issued, or thing done under or in pursuance of any repealed enactment shall, if in force at the commencement of this Act, continue to be in force, and shall have effect as if made, directed, passed, given, taken, executed, issued or done under or in pursuance of this Act;