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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(c) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017

(c)rules, bye-laws and Ordinances of each existing Institute as in force, immediately, before the commencement of this Act, shall continue to apply in the corresponding institute in so far as they are not inconsistent with the provisions of this Act, until the first Statutes and Ordinances are made under this Act;