AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

22. (1) The Enemy Property (Amendment and Validation) Fifth Ordinance, 2016 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Enemy Property Act, 1968 as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the said Act, as amended by this Act.



Enemy Property (Amendment and Validation) Act, 2017 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys