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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(2)(a) in The Inland Vessels Act, 2021

(a)any notification, rule, regulation, bye-law, order or exemption issued, made or granted under the enactment hereby repealed shall, if it is not inconsistent with the provisions of this Act, continue to be in force unless and until revoked, and shall have effect as if it had been issued, made or granted under the corresponding provision of this Act;