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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(2)(h) in The Inland Vessels Act, 2021

(h)any licence, certificate of competency or service, certificate of survey, licenses or any other certificate or document issued, made or granted under the enactment hereby repealed and in force at the commencement of this Act shall be deemed to have been issued, made or granted under this Act and shall, unless cancelled under this Act, continue in force until the date shown in the certificate or document, as the case may be.