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[Cites 0, Cited by 0] [Section 49(4)] [Section 49] [Entire Act]

Union of India - Subsection

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

(b)any proceeding so remaining stayed shall be proceeded with, subject to the provisions of any law which may then be in force, from the stage which had been reached when the proceeding became stayed.