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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The University of Rajasthan (Amendment) Act, 1974

(2)Notwithstanding such repeal, anything done or action taken under the principal Act as amended by the said Ordinances so repealed shall be deemed to have been done or taken under the corresponding provisions of the principal Act as amended by this Act.