Section 60B in Veer Narmad South Gujarat University Act, 1965
60B. [ Construction ofrefrence to the Vir Narmad South Gujarat University Act, 1965 and Vir Narmad South Gujarat University in existing laws, instruments, etc. [Inserted by Gujarat Act No. 2 of 2012, dated 15.3.2012.]
(1)As from the commencement of the Vir Narmad South Gujarat University (Amendment) Act, 2012,(hereinafter referred to as "the said Act"), any reference in any existing law or instrument or document-(i)to the expression "the Vir Narmad South Gujarat University Act, 1965" shall be construed as if it were a reference to "the Veer Narmad South Gujarat University Act, 1965, and(ii)to the expression " The Vir Narmad South Gujarat University" shall be construed as if it were a reference to "Veer Narmad South Gujarat University".(2)Any act done by, or any suit or other proceeding tiled by or against the Vir Narmad South Gujarat University before the commencement of the said Act shall be deemed to have been done or, as the case may be, filed by or against Veer Narmad south Gujarat University.Explanation. - For the purpose of this section "existing law" means any enactment of a Legislature or any other competent authority in relation to matters specified in List II and List III in the Seventh Schedule to the Constitution of India as in force in any part of the State of Gujarat immediately before the commencement of the said Act and includes any statute, ordinance, rule, bye-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.]
