(a)dissolution of the Managing Committee, if any, of the Institute Vasco-da-Gama, now known as Institute Menezes Braganza (hereinafter referred to as the "said Institute");(b)adjudication of claims, if any, and payment of compensation for any claims, from any person, who had prior to the 17th day of April, 1997 (hereinafter called as the "appointed day"), any interest in any of the assets of the said Institute;(c)handing over of the assets, books of records and whatever properties of the said Institute, by a person presently holding such properties or records in his custody;(d)repeal of all laws and orders whichever in existence on the appointed day governing or in any manner concerning the affairs of the said Institute.
