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Union of India - Section

Section 23 in THE COMMERCIAL COURTS ACT, 2015

23. Repeal and savings.

(1)The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Ordinance, 2015 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of this Act.The Schedule(See section 16)