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[Cites 0, Cited by 50] [Section 185(2)] [Section 185] [Entire Act]

Union of India - Subsection

Section 185(2)(a) in The Electricity Act, 2003

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permission, authorisation or exemption granted or any document or instrument executed or any direction given under the repealed laws shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of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