Section 26(2) in The National Commission For Minority Educational Institutions Act, 2004
(2)Notwithstanding the repeal of the said Ordinance, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under the corresponding provisions of this Act.[* * *] [The Schedule omitted by Act 18 of 2006, Section 9 (w.e.f. 23.1.2006).]
