Section 46(1) in The Assam Agricultural University Act, 1968
(1)Notwithstanding anything to the contrary in this Act or the Gauhati University or Dibrugarh University Act or Statutes, and Regulations made under any of these aforesaid enactments, any student, who immediately or prior to the appointed date was studying in a College, which has been or may hereinafter be admitted to the privileges of the University for degree, diploma or certificate of the Gauhati or the Dibrugarh University, shall in accordance with the regulations of this University made for the purpose, be entitled to be examined by, and if on the results of such examination be qualified to be entitled to be, conferred with corresponding degree, diploma or certificate, as the case may, of the University established under this Act.
