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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(3)(b) in Jawaharlal Nehru Technological Universities Act, 2008

(b)all benefactions accepted or received by the University constituted immediately before the commencement of this Act shall be deemed to have been accepted or received by the Universities under this Act and all the conditions on which such benefactions were accepted or received shall be deemed to be valid under this Act, not with standing that such conditions are inconsistent with the provisions of this Act;