Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(2) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985

(2)Notwithstanding such repeal, anything done or any action taken under this said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of this Act.