Section 397 in Selected Statutes (Statutes framed under the Bombay University Act, 1914)
397.
Under clause (c) of section 81(1) of the Act, a graduate of the University of Poona constituted under the Poona University Act, 1948, or of the Shivaji University constituted under the Shivaji University Act, 1962, who has passed the qualifying examination for a degree from any of the colleges from Greater Bombay, and the Thana and Kolaba Districts in the case of the Poona University and from any of the colleges from the Ratnagiri district, in the case of the Shivaji University, which were affiliated to those Universities, at any time, before the commencement of the Bombay University Act, 1974, and are now affiliated to this University, shall be entitled to be enrolled as a registered graduate of this University, on payment of the prescribed fee, provided that such graduate ordinarily resides in the University area.
