Section 17(2) in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981
(2)Notwithstanding such repeal if anything done or an action taken under the enactment repeald by sub-section (1), shall continue to be valid as if this Act has not come into force.The Schedule[See Section 2 (c)]Serial No: Name of the Colleges
