Section 68(8) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(8)Subject to the provisions of sub-section (2), but without prejudice to the provisions of sub-sections (3) to (7), anything done or any action taken before the date of commencement of this Act under any provisions of the said University Acts in respect of any area to which the provisions of this Act extend shall be deemed to have been done or taken under corresponding provision of this Act and shall continue to have effect accordingly unless and until superseded by anything done or any action taken under the corresponding provision of this Act.
