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[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

Union of India - Subsection

Section 465(2)(a) in The Companies Act, 2013

(a)anything done or any action taken or purported to have been done or taken, including any rule, notification, inspection, order or notice made or issued or any appointment or declaration made or any operation undertaken or any direction given or any proceeding taken or any penalty, punishment, forfeiture or fine imposed under the repealed enactments shall, insofar as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act;