Section 24(2)(d) in The National Co-Operative Development Corporation Act, 1962

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(d) in The National Co-Operative Development Corporation Act, 1962

(d)anything done or any action taken (including any loan advanced, subsidy granted and appointment, delegation, rule or regulation made) under the repealed Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act; and

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Union of India - Subsection

Section 24(2)(d) in The National Co-Operative Development Corporation Act, 1962