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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(2) in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013

(2)Notwithstanding such repeals, anything done or any action taken under the West Bengal State Council of Technical Education Act, 1995 and the West Bengal State Council of Vocational Education and Training Act, 2005, shall be deemed to have been validly done or taken under the principal Acts.