Section 37(2) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(2)Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.The Schedule(Statutes of Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan)[See section 23 (1)]
