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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(4) in The Admiralty (Jurisdiction And Settlement Of Maritime Claims) Act, 2017

(4)Any rule, regulation, bye-law made or order or notice issued under the repealed enactments, shall so far as it is not inconsistent with the provisions of thisAct or rules made thereunder be deemed to have been done or taken under the corresponding provisions of this Act.