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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Central Electricity Regulatory Commission (Fixation of Trading Margin) Regulations, 2010

(2)Notwithstanding such repeal, anything done or purported to have been done under the repealed regulations, shall be deemed to have been done or purported to have been done under these regulations.