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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Institutes Of Technology (Amendment) Act, 2002

(4)Notwithstanding such repeal, anything done or any action taken under the repealed Ordinance shall be deemed to have been done or taken under the corresponding provisions of the principal Act, as amended by this Act. K. N. CHATURVEDI, Addl. Secy. to the Govt. of India.