Section 50(1) in Dr. Bhimrao Ambedkar Law University, Jaipur Act, 2019
(1)All Statutes, Ordinances and Regulations made under the University of Rajasthan Act, 1946 shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made under this Act and shall continue to be in force until they are superseded or modified by the Statutes, Ordinances or Regulations made under this Act.
