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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(2)(d) in Road Transport Corporations Act, 1950

(d)all licences and permits granted to, all contracts made with,and all instruments executed on behalf of, the existing Corporation or Board shall be deemed to have been granted to, made with or executed on behalf of,the new Corporation and shall have effect accordingly.