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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(3) in The Jharkhand State Agricultural University Act, 2000

(3)Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Act shall be deemed to have been done or taken in the exercise of the power conferred by or under this Act, as if this Act were in force on the day on which such thing or action was done or taken.