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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2)(a) in Orissa Universities Act, 1989

(a)the Authorities constituted officers, teachers and other employees appointed, notifications issued including notification for appointment of Administrator, orders made, action taken, things done or contracts entered into under the said Acts or the Ordinance, shall be deemed to have been constituted, appointed, issued, made, taken, done or entered into under this Act.