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Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 42. Repeal and saving.- 1. The Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Ordinance, 2002 (2 of 2002) is hereby repealed. 2. Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.    |
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