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[Cites 0, Cited by 0] [Section 21] [Entire Act]

British India - Subsection

Section 21(2) in British India Corporation Limited (Acquisition of Shares) Act, 1981

(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.