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State of Arunachal Pradesh - Section

Section 38 in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010

38. Savings.

- Notwithstanding anything contained in this Act, rules, regulations, instructions, guidelines, office memoranda, circulars, orders, appointment or any other order made or issued or anything done or action taken in regard to establishment, management etc. before coming into force of this Act, shall continue to be in force as if they were made under the corresponding provisions of this Act, until and unless superseded under the provisions of this Act.