Section 21(2)(a) in The Anti-Hijacking Act, 2016

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(a) in The Anti-Hijacking Act, 2016

(a)the previous operation of, or anything duly done or suffered under, or any action taken or purported to have been done or taken including any notification, order or notice made or issued, or any appointment, confirmation or declaration made or any authorisation granted or any document or instrument executed or any direction given, under the Act so repealed, shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act; or

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Union of India - Subsection

Section 21(2)(a) in The Anti-Hijacking Act, 2016