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[Cites 0, Cited by 0] [Section 55(9)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(9)(e) in The Kalyani University Act, 1981

(e)all things done or deemed to have been done, and all actions taken or deemed to have been taken and all appointments made by the former university under the Kalyani University Act, 1960 shall be deemed to be things done or actions taken or appointments made by the University under this Act as if this Act had been in force when such things were done or such actions were taken or such appointments were made: