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 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Railway (Notices of and Inquiries Into Accidents) Rules, 1998

(2)Notwithstanding such repeal, anything done or any action taken under the rules hereby repealed shall be deemed to have been done or taken under corresponding provisions of these rules.