Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57(6)] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(6)(b) in The North Bengal University Act, 1981

(b)Notwithstanding such repeal,-
(i)until the appointed day, the North Bengal University Council, referred to in clause (b) of section 4 of the said Act, shall continue to exercise all the powers and perform all the duties in the manner and on the terms and conditions provided in the said Act, and
(ii)anything done or any action taken under the said Act shall be deemed to have been validity done or taken under this Act.