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[Cites 0, Cited by 15] [Section 217(2)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2)(a) in The Motor Vehicles Act, 1988

(a)any notification, rule, regulation, order or notice issued, or any appointment or declaration made, or exemption granted or any confiscation made, or any penalty or fine imposed, any forfeiture, cancellation or any other thing done or any other action taken under the repealed enactments, and in force immediately before such commencement shall, so far as it is not inconsistent with the provisions of this Act, be deemed to have been issued, made, granted, done or taken under the corresponding provision of this Act;