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[Cites 0, Cited by 0] [Section 243] [Entire Act]

Union of India - Subsection

Section 243(3) in Insolvency And Bankruptcy Code, 2016

(3)The mention of particular matters in sub-section (2) shall not be held to prejudice the general application of section 6 of the General Clauses Act, 1897 with regard to the effect of repeal of the repealed enactments or provisions of the enactments mentioned in the Schedule.