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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(1)(b) in A.P.J. Abdul Kalam Technological University Act, 2015

(b)anything done or any action taken after the cesser of operation of the said Ordinance and before the date of publication of this Act in the Gazette, which could have been done or taken under the said Ordinance if the said Ordinance had not ceased to operate, shall be deemed to have been done or taken under this Act.