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[Cites 0, Cited by 0] [Section 81(6)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(6)(a) in The Tripura University Act, 2006

(a)any application, appeal, revision or other proceedings made or preferred to any officer or authority under the repealed Act and pending at the commencement of this Act shall continue to be heard and disposed by the said officer or authority subject to the same terms and conditions prescribed for this purpose under the repealed Act until such officer is appointed or such authority is constituted under this Act;