Section 36(2) in The U.P. Secondary Education Services Selection Board Act, 1982
(2)Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1) of the Uttar Pradesh Secondary Education Services Commission and Selection Boards Ordinance, 1981 (U.P. Ordinance No. 8 of 1981) shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times.The Schedule(See Section 9)[* * *] [Schedule omitted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).][Inserted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).][Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).]
