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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(2) in Calicut University Act, 1975

(2)The Statutes, Ordinances, Regulations, rules, bye-laws and orders in force immediately before the commencement of this Act shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force until they are replaced by the Statutes, Ordinances, Regulations, rules, bye-laws or orders made under this Act.