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State of Rajasthan - Section

Section 5 in University of Bikaner (Change of Name) Act, 2009

5. Repeal and savings.

(1)The University of Bikaner (Change of Name) Ordinance, 2008 (Ordinance No. 11 of 2008) is hereby repealed.
(2)Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amendment by the said Ordinance shall be deemed to have been done, or made under the principal Act as amended by this Act.The Schedule(See Section 3)Section 1. - In sub-section (1), for the existing expression The University of Bikaner the expression "The Maharaja Ganga Singh University, Bikaner Act" shall be substituted.Section 2. - For clause (1), the following clause shall be substituted, namely:-
(1)"University" means The Maharaja Ganga Singh University, Bikaner.Section 3. - In sub-section (1), for the existing expression "The University of Bikaner", expression "The Maharaja Ganga Singh University, Bikaner" shall be substituted.