Section 16(2)(d) in The Government Savings Promotion Act, 1873

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(d) in The Government Savings Promotion Act, 1873

(d)any proceeding under the repealed enactments pending immediately before the commencement of Part I of Chapter VIII of the Finance Act, 2018 before any court shall, subject to the provisions of this Act, continue to be heard and disposed of by the said court.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 16(2)(d) in The Government Savings Promotion Act, 1873