Section 41 in THE MAJOR PORT AUTHORITIES ACT, 2021
41. Existing loans and securities to continue.
Notwithstanding anything contained in this Act, all loans raised or borrowed and all securities issued or pledged in relation to a Major Port prior to the commencement of this Act shall continue to be governed in accordance with the provisions of the Major Port Trusts Act, 1963 (38 of 1963).B. GENERAL ACCOUNT OF MAJOR PORT AUTHORITIES
