Section 74(5) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(5)All notices and orders made or issued by any authority of any Krishi Vidyapeeths shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made or issued by the corresponding authority of the University until they are superseded or modified under this Act:Provided that, no Statutes, Regulations Notices or Orders made or issued under the Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983, and in force immediately before the appointed day, shall be deemed to be inconsistent with the provisions of this Act by reason only that the power to make or issue such Statute, Regulation, Rule, Notice or Order under this Act vests in a different authority or body or officer, or that the subject matter thereof is permissible only under a different form of subordinate legislation or instrument, to be made under this Act.
