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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 59(a) in Kashmir and Jammu Universities Act, 1969

(a)the Statutes aforesaid shall-
(i)continue to be in force unless and until altered or superseded under this Act ;
(ii)not be called in question on the ground that assent of the Chancellor thereto was not published in the Government Gazette ; and