Section 68(1) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(1)Subject to the provisions of sub-sections (2) to (7), the [Chennai University Act] [Substituted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of 1998)], 1923 the Madurai-Kamaraj University Act, 1965 (Tamil Nadu Act 15 of 1965), the Bharathiar University Act, 1981 (Tamil Nadu Act 1 of 1981) and [the Bharathidasan University Act, 1981 (Tamil Nadu Act 2 of 1981) and the Manonmaniam Sundaranar University Act, 1990 (Tamil Nadu Act.31 of 1990)] [Inserted by Tamil Nadu Dr. Ambedkar Law University (Amendment) Act, 1998 (Tamil Nadu Act 17 of1998)] (hereinafter in this section referred to as the "said University Acts") shall, with effect on and from the date of commencement of this Act, cease to apply in respect of colleges and institutions to which this Act applies.
