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[Cites 0, Cited by 0] [Section 102] [Entire Act]

State of Kerala - Subsection

Section 102(2) in Mahatma Gandhi University Act 1985

(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall be deemed to have been done or taken under this Act.