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[Cites 0, Cited by 0] [Section 42A] [Entire Act]

State of Assam - Subsection

Section 42A(4) in The Gauhati University Act, 1947

(4)All actions taken under the preceding sub-sections and all examinations held and all results of any such examinations published and all over-actions taken under this section shall be deemed to have been taken, held or published in accordance with the provisions of this Act and shall take effect accordingly.