Section 59(9)(e) in The Calcutta University Act, 1979.

[Cites 0, Cited by 0] [Section 59(9)] [Section 59] [Entire Act]

State of West Bengal - Subsection

Section 59(9)(e) in The Calcutta University Act, 1979.

(e)all things done or deemed to have been done, and all actions taken or deemed to have been taken and all appointments made by the former University under the Calcutta University Act, 1966, shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to be things done or actions taken or appointments made by the University under this Act as if this Act had been in force when such things were done or such actions were taken or such appointments were made:

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State of West Bengal - Subsection

Section 59(9)(e) in The Calcutta University Act, 1979.