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[Cites 0, Cited by 0] [Section 29A(1)] [Section 29A] [Entire Act]

Union of India - Subsection

Section 29A(1)(c) in Forward Contracts (Regulation) Act, 1952

(c)anything done or any action taken or purported to have been done or taken including any inspection, order, penalty, proceeding or notice made, initiated or issued or any confirmation or declaration made or any licence, permission, authorisation or exemption granted, modified or revoked, or any document or instrument executed, or any direction given under the Act repealed in sub-section (1), shall be continued or enforced by the Security Board, as if that Act had not been repealed;