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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The University of Rajasthan (Amendment) Act, 1975

(2)Notwithstanding such dissolution, all things done, action taken, appointments and orders made shall, to all intents and for all purposes continue to be in force until they are rescinded or modified by the Syndicate re-constituted by section 3 of this Act.