Repeal of Act 27 of 1953 and cesser of corporations | Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 | Bare Acts | Law Library

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The Air Corporations (Transfer of Undertakings and Repeal) Act, 1994

11. Repeal of Act 27 of 1953 and cesser of corporations.-

(1) On the appointed day, the Air Corporations Act, 1953 shall stand repealed.

(2) The corporations shall, with the repeal of the Air Corporations Act, 1953, cease to exist.

Air Corporations (Transfer of Undertakings and Repeal) Act, 1994

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