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[Cites 0, Cited by 0] [Section 62(8)] [Section 62] [Entire Act]

State of West Bengal - Subsection

Section 62(8)(c) in West Bengal Green University Act, 2017

(c)all things done or deemed to have been done, and all actions taken or deemed to have been taken under any law in force for the time being, shall be deemed to be things done or actions taken by the University under this Act as if this Act had been in force when such things were done or actions taken provided that until the appointed day references to the Vice- Chancellor under any such law shall be deemed to be references to the first Vice-Chancellor under this Act.