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[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2)(c) in The Finance Act, 2018

(c)all deposits made or accounts or certificates held under the repealed enactments shall be deemed to be deposits or holdings in the Savings Scheme made under the corresponding provisions of this Act; and