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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Airports Authority Of India (Lost Property) Regulations, 2003

(2)Notwithstanding such repeal, anything done or any action taken or purported to have been done or taken under the aforesaid regulations, so repealed shall, in so far as it is not inconsistent with the provisions of these regulations, be deemed to have been done or taken under the corresponding provisions of these regulations.