Section 20 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
20. Repeal and Saving.
(1)The Uttarakhand Non-Minority Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Ordinance, 2006, is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.[Substituted by section 4 of UK Act no 26 of 2018.]
