Section 38 in The Chanakya National Law University Act, 2006
38. Repeal and Saving.
(1)The Chanakya National Law University Ordinance, 2006 (Bihar Ordinance no. 5, 2006) is hereby repealed.(2)Notwithstanding such repeal, anything done or an action taken in exercise of any powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action taken.
