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Report No. 182

3. Transitory Provisions. -

Notwithstanding anything contained in any judgment, decree or order of any court, where any action or proceeding taken in pursuance of the notification issued under sub-section (1) of section 4 of the principal Act, or any declaration under sub-section (1) of section 6 of the principal Act, made within the period of one year referred to in clause (ii) of the first proviso to sub-section (1) of section 6 of the principal Act, is set aside or quashed by a court on or after 13th day of March 2002 but before the commencement of this Act ,

(a) a declaration may be made under sub-section (1) of section 6 of the principal Act within one hundred and eighty days from the date of the commencement of this Act; and

(b) any fresh notification issued on or after 13th March, 2002 under sub-section (1) of section 4 of the principal Act but before the 19 commencement of this Act, shall be deemed to be of no effect if a declaration under sub-section (1) of section 6 of the principal Act is made , in accordance with clause (a) of this section.







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