55. Repeal of Assam Act No. XIX of 2011 and Savings.
(1)The Cotton College State University Act, 2011 shall stand repealed with effect from the date of commencement of this Act.(2)Notwithstanding such repeal of the Act under sub-section (1), the validity or effect or consequence of anything already done or suffered or any right, title, obligation or liability already acquired, accrued incurred or any remedy or proceeding in respect of any such right, ti obligation or liability or penalty, claim of demand, etc., already commenced or enforced under the Act so repealed, before the date commencement of this Act; shall have effect as if this repealing Act not been passed.(3)Notwithstanding anything contained in this Act, any decision given order made, anything done, any action taken or any proceedings commenced under any of the provisions of the Act so repealed or Rules Statutes, Regulations in force under the repealed Act immediately before the commencement of this Act shall, insofar as they are not inconsistent with the provisions of this Act, continue to be in force and shall deemed to have been given, made, done, taken or commenced um the corresponding provisions of this Act.
