Section 60(2) in Kerala Agricultural University Act, 1971
(2)[ Notwithstanding anything contained in this Act or the Statues, Ordinances or Regulations made there under any student of any college specified in sub-section (1) of section 58 who is studying for any examination of the Kerala University or the Calicut University shall be permitted to complete his course and preparation therefore, and the University established under this Act shall make arrangements for holding for such students, examinations in accordance with the curricula of studies of the Kerala University or the Calicut University, as the case may be, until he completes the said course of studies] [Substituted by Act No. 10 of 1972.]
