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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2) in Kerala Motor Transport Workers Welfare Fund Act, 1985

(2)Not with standing such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this act.]