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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2)(d) in Orissa Universities Act, 1989

(d)Statutes and Regulations made under the said Acts or the Ordinance shall in so far as they are not inconsistent with this Act, be deemed to have been made under this Act and shall continue in force until new provisions are made under this Act,