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[Cites 0, Cited by 2] [Section 58(3)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(3)(c) in Annamalai University Act, 2013

(c)all benefactions accepted or received immediately before the date of commencement of this Act by the Annamalai University shall be deemed to have been accepted or received by the University which is deemed to have been established under this Act, and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act;