(1)Save as otherwise provided in this Act, the powers of the University conferred by or under this Act shall not extend [beyond the limits of the State of Delhi] [Substituted by Act 5 of 1952, s.5, for " beyond a radius of 10 miles from the Convocation Hall of the University" ], and notwithstanding anything in any other Law for the time being in force, no educational institution beyond [those limits] [Substituted by Act 5 of 1952, s.5, for " that limit "] shall be associated with or admitted to any privileges of the University:[* * * *] [The proviso omitted by Act 5 of 1952, s.5. ](2)Notwithstanding anything in any other law for the time being in force, no educational institution within the [afore mentioned limits] [Substituted by Act 5 of 1952, s.5, for" aforementioned limit"] shall be associated in any way with or be admitted to any privileges of any other University incorporated by law in the States, and any such privileges granted by any such other University to any educational institution within [those limits] [Substituted by Act 5 of 1952, s.5, for "that limit" ] prior to the commencement of this Act shall be deemed to be withdrawn on the commencement of this Act:Provided that the Central Government may, by order in writing, direct that the provisions of this sub-section shall not apply in the case of any institution specified in the order.
