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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(2) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001

(2)Notwithstanding such repeal anything done or any action taken under the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.