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[Cites 0, Cited by 1] [Section 43(2)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2)(d) in The Warehousing Corporations Act, 1962

(d)anything done or any action taken (including any appointment, nomination, delegation, rule or regulation made) under the repealed Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under this Act;