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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in The U.P. Board of Madarsa Education Act, 2004

(2)Notwithstanding such repeal anything done or any action taken under the ordinance referred to in sub-section (1) shall be deemed to have been done are taken under this Act as if this Act were in force at all material times.