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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(c) in Rail Land Development Authority (Constitution) Rules, 2007

(c)all legal proceedings instituted or which could have been instituted by or against the Central Government immediately before such date for any matter in relation to the Authority may be continued or instituted by or against the Authority.