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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(b) in The Government Of Union Territories Act, 1963

(b)anything done or any action taken (including any notification, order, scheme, rule, form, notice or bye-law made or issued, any licence or permission granted) under the repealed Act shall in so far as it is not inconsistent with the provisions of this Act, continue in force unless and until it is superseded by anything done or any action taken in accordance with law;