Section 8 in Kashmir and Jammu Universities Act, 1969
8. Admissions restricted to educational institutions in the State.
- Notwithstanding anything in any law for the time being in force, no educational institution outside the State territories shall be associated with or admitted to any privileges of a University under this Act nor shall any educational institutions within the State be associated in any educational institution within the State be associated in any way with or be admitted to any privileges of any other University incorporated by law outside the State :Provided that the Chancellor may by order in writing direct that the provisions of this section shall not apply in the case of any institution specified in the order.
