Section 4(4) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(4)Notwithstanding anything contained in any other law for the time being in force, no educational institution, situated within the State and run by the University other than the University incorporated under this Act, imparting instructions in the fields, assigned to it vide column (4) of the Schedule to this act, for Bachelor's degree and above, shall be associated in any way with or be admitted to any privilege of any other University incorporated by law in India and such privilege granted by any other University to any educational institution within the State prior to the commencement of this Act shall be deemed to be withdrawn on such commencement.
