Section 103 in Dr. Babasaheb Ambedkar Technological University Act, 2014
103. Repeal of Mah. XXII of 1989 and vacating the offices.
(1)With effect from the appointed day,-(i)the Dr. Babasaheb Ambedkar Technological University Act, 1989 (Mah. XXII of 1989) shall stand repealed.(ii)the existing committees and officers of the existing University shall be deemed to have vacated their offices.(2)The students enrolled as such of the existing University shall be deemed to have been admitted as student of the University established under this Act.
