Section 8(13) in Uttar Pradesh State Universities Act, 1973
(13)Any Statute, Ordinance, Regulation or other rules made during the period of operation of order under sub-section (8), in accordance with the provisions of this Act, as deemed modified by virtue of the provisions of sub-section (11) shall, notwithstanding the expiration of such period, continue in force until amended, repealed or rescinded in accordance with the provisions of this Act.
