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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2) in Jaipur National University, Jaipur Act, 2008

(2)Notwithstanding such repeal, all things, actions taken or orders made under the said Ordinance shall be deemed to have been done, taken or made under this Act.