102. Special provision regarding construction of references to "Malabar University" ; "Malabar University Ordinance" and "Malabar University Fund".
(1)References to the "Malabar" University" , the Malabar University Ordinance" or the "Malabar University Fund" in any Act or in any rule notification proceeding, order, regulation, byelaw or other instrument or document shall be construed as reference to the "Kannur University", the "Kannur University Act" and the "Kannur University Fund", respectively.(2)Where immediately before the date of publication of this Act in the Gazette any legal proceedings are pending in which the "Malabar University" is a party, the "Kannur University" shall be deemed to be substituted for the "Malabar University" in those proceedings and such proceedings may be continued accordingly.
