(2)Notwithstanding anything contained in any other law for the time being in force,, no college or educational institution situated within the areas specified in sub-section (1) imparting instructions in agriculture and other allied sciences for bachelors degree and / or above, shall be associated in any way with or be admitted to any privilege of any other University incorporated by law in India and any such privilege granted by any such other University to any educational institution within-those limits prior to the commencement of this Act,, shall be deemed to be withdrawn on the commencement of this Act and such institution shall stand affiliated to the University till the date they are transferred to the University under Section 57.
