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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Assam - Subsection

Section 55(2) in Assam Elementary Education Act, 1962

(2)Notwithstanding the repeal all authorities constituted, appointments, rules, orders or notifications made under the said Act shall be deemed to be constituted or made under this Act, and continue to function or to be in force until actions under the provisions of this Act are taken.