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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(c) in The Indian Institutes of Information Technology Act, 2014

(c)the Statutes, Ordinances, rules, regulations and bye-laws of each existing Institute as in force, immediately before the commencement of this Act, shall continue to apply to the corresponding institute in so far as they are not inconsistent with the provisions of this Act until the first Statutes and the Ordinances are made under this Act;