Section 62(c) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
(c)If the Patna University established under the Patna University Act, 1951 (Bihar Act XXV of 1951) or the University of Bihar established under the University of Bihar Act, 1951 (Bihar Act XXVII of 1951) has held any examination the result of which has been published but the degrees, diplomas or certificates relating thereto have not been conferred or issued, or the result of any such examination has not been published, by the said University, then such examination held by the former University shall be deemed to have been held by the Patna University established and incorporated under section 3 and such examination held by the latter University shall be deemed to have been held by the University of Bihar established and incorporated under the said section.
