Section 65(3) in Bhakta Kavi Narsinh Mehta University Act, 2015
(3)Where immediately before the date of commencement of this Act, the Saurashtra University has made any contract in relation to the said colleges, departments or centres, such contracts shall be deemed to have been made by the University and any reference therein to the Saurashtra University shall be construed as reference to the University.
