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State of Rajasthan - Section

Section 5 in Rajasthan Agriculture University, Bikaner (Change of Name) Act, 2009

5. Repeal and savings.

(1)The Rajasthan Agriculture University, Bikaner (Change of Name) Ordinance, 2009 (Ordinance No. 2 of 2009) is hereby repealed.
(2)Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.The Schedule(See section 3)Section 1. - In sub-section (1), for the expression 'The Rajasthan Agriculture University, Bikaner Act", the expression "The Swami Keshwanand Rajasthan Agriculture University, Bikaner Act" shall be substituted.Section 2. - For clause (u), the following clause shall be substituted, namely :-"(u) "University" means the Swami Keshwanand Rajasthan Agriculture University, Bikaner.".Section 3. - In sub-section (1), for the expression "The Rajasthan Agriculture University, Bikaner", the expression "The Swami Keshwanand Rajasthan Agriculture University, Bikaner" shall be substituted.