Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(4)(a) in The Industrial Reconstruction Bank Of India Act, 1984

(a)any right, privilege, obligation or liability so remaining suspended or modified shall become revived and enforceable as if the notified order had never been made;