Section 38A(2) in The Gujarat University Act, 1949
(2)If any affiliated college [or recognized or approved] [These words were substituted for the words 'recognised institution' by Gujarat 6 of 1973, section 37 (1).] institution contravenes the provisions of sub-section (1), then notwithstanding anything contained in the other provisions of this Act-(a)the rights conferred on such college or institution by the affiliation a [recognition or approval] [These words were substituted for the words 'or recognised' by Gujarat 6 of 1973, section 37 (2) (a).] shall stand withdrawn from the date of such contravention, and(b)such college or institution shall cease to be an affiliated college [or recognized or approved] [These words were substituted for the words 'recognised institution' by Gujarat 6 of 1973, section 37 (1).], institution for the purposes of this Act.
