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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2)(b) in The Boilers Act, 2025

(b)any office established or created, officer appointed and any body constituted under the Act so repealed shall continue and shall be deemed to have been established, created, appointed or constituted under this Act;