Section 63(2) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(2)Notwithstanding such repeal, and subject to the provisions of section 64, all appointments made, orders issued, degrees, diplomas or certificates conferred or issued, privileges granted or other things done under any such enactments and in force immediately before the commencement of this Act shall, so far as they are not inconsistent with this Act, be deemed to have been respectively made, issued, conferred, granted or done under this Act ;
