Section 47(2) in The West Bengal University of Animal and Fishery Sciences Act, 1995
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been validly done or taken under the corresponding provisions of this Act.The Schedule(See section 38)Amendment of the Bidhan Chandra Krishi Viswavidyalaya Act, 1974.In the Bidhan Chandra Krishi Viswavidyalaya Act, 1974,-
