Section 68A in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
68A. [ Construction of reference to the Bhavnagr University Act, 1978 and the Bhavnagar University in existing laws, instruments, etc. [Inserted by Gujarat Act No. 1 of 2012, dated 15.3.2012.]
(1)As from the commencement of the Bhavnagar University (Amendment) Act, 2012 (Gujarat 1 of 2012) (hereinafter referred to as "the said Act"), any reference in any existing law or instrument or document-(i)to the expression "the Bhavnagar University Act, 1978" shall be construed as if it were a reference to "the Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978, and(ii)to the expression "The Bhavnagar University" shall be construed as if it were a reference to "Maharaja Krishnakumarsinhji Bhavnagar University".(2)Any act done by, or any suit or other proceeding filed by or against the Bhavnagar University before the commencement of the said Act shall be deemed to have been done or, as the case may be, filed by or against Maharaja Krishnakumarsinhji Bhavnagar University.Explanation. - For the purpose of this section "existing law" means any enactment of a Legislature or any other competent authority in relation to matters specified in List II and List III in the Seventh Schedule to the Constitution of India as in force in any part of the State of Gujarat immediately before the commencement of the said Act and includes any statute, ordinance, rule, bye-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.]
