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[Cites 0, Cited by 4] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2) in The Payment Of Bonus Act, 1965

(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had commenced on the 29th May, 1965.