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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980

(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.THE SCHEDULE[See sections 18, 20, 21 23 and 26]Order of Priorities