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[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2)(b) in The Finance Act, 2018

(b)subject to the provisions of clause (a), any instrument executed or certificate issued, or anything done under or in pursuance of any repealed enactment shall, if is in force at the commencement of Part I of Chapter VIII of the Finance Act, 2018, continue to be in force in so far as it could have been executed, or issued or done under or in pursuance of such Part, shall have effect as if the same has been executed, issued or done under or in pursuance of the provisions contained in the aforesaid Part;