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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(i) in The University of (Amending and Validating) Act, 1964

(i)the re-constituted authorities shall be, and shall be deemed always to have been, validly constituted and shall function and shall be deemed always to have functioned as validly constituted bodies till another Senate and Syndicate are constituted in accordance with the provisions of the principal Act;