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[Cites 0, Cited by 0] [Section 81(6)] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(6)(b) in The Tripura University Act, 2006

(b)any application, appeal, revision or other proceedings arising out of the repealed Act after the commencement of this Act will also continue to be heard and disposed by the officer appointed or authority constituted under the repealed Act subject to the same terms and conditions prescribed for this purpose under the repealed Act until such officer is appointed or such authority is constituted under this Act;