Section 44 in The Jharkhand State Agricultural University Act, 2000
44. Repeal and Saving.
(1)The Rajendra Agricultural University Act, 1971 (Bihar Act VII of 1971) and the Birsa Agricultural University Act, 1981 (Bihar Act 6 of 1982) and the Bihar Agricultural University Second Ordinance, 1987 (Bihar Ordinance No. 19, 1987) are hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken in exercise of the powers conferred by or under the said Acts and so far as it is not inconsistent with the provisions of this Act, shall be deemed to have been done or taken in the exercise of powers conferred by or under this Act, as if this Act were in force on the day on which such thing was done or action taken.(3)Notwithstanding such repeal, anything done or any action taken in the exercise of any power conferred by or under the said Act shall be deemed to have been done or taken in the exercise of the power conferred by or under this Act, as if this Act were in force on the day on which such thing or action was done or taken.
