Section 12(2) in The U.P. Public Examinations (Prevention of Unfair Means) Act, 1992
(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.The Schedule[See Section 2
