Section 5(2) in Agriculture University, Jobner (Change of Name) Act, 2014
(2)Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.The Schedule(See section 3)Section 1. - In sub-section (1), for the existing expression "the Agriculture University, Jobner Act", the expression "the Sri Karan Narendra Agriculture University, Jobner Act" shall be substituted.Section 2. - For the existing clause (z), the following shall be substituted, namely:-(z)"University" means the Sri Karan Narendra Agriculture University, Jobner as established and constituted under this Act;".Section 3. - In sub-section (1), for the existing expression "the Agriculture University, Jobner", the expression "the Sri Karan Narendra Agriculture University, Jobner " shall be substituted.
