Section 47(2)(a) in The Central Universities Act, 2009

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Union of India - Subsection

Section 47(2)(a) in The Central Universities Act, 2009

(a)all appointments made, orders issued, degrees and other academic distinctions conferred, diplomas and certificates awarded, privileges granted, or other things done under the Central Universities Ordinance, 2009, shall be deemed to have been respectively made, issued, conferred, awarded, granted or done under the corresponding provisions of this Act and, except as otherwise provided by, or under this Act or the Statutes, continue in force unless and until they are superseded by any order made under this Act or the Statutes; and

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Union of India - Subsection

Section 47(2)(a) in The Central Universities Act, 2009