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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2)(b) in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976

(b)anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the corresponding provisions of this Act.