(4)Any educational institutions in the [State of Gujarat] [These words were substituted for the word 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] situate outside the University area or in other territories outside the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, subject to such conditions and restrictions as the University and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government think fit to impose, be admitted to the privileges of the University.
