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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Textile Undertakings (Nationalisation) Act, 1995

(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.