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[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

Union of India - Subsection

Section 114(2)(b) in The Inland Vessels Act, 2021

(b)any officer appointed and anybody elected or constituted under any enactment hereby repealed shall continue and shall be deemed to have been appointed, elected or constituted unless specifically removed or replaced by appointment of officer or offices, as the case may be, under this Act;