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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(2) in The West Bengal Transport Undertakings (Prevention of Ticketless Travel) Act, 1975

(2)Anything done or any action taken under the West Bengal Transport Undertakings (Prevention of Ticketless Travel) Ordinance, 1975, shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 26th day of September, 1975.