Section 60(1) in Atal Medical and Research University, Himachal Pradesh Act, 2017
(1)Notwithstanding anything contained in this Act, the statutes or the ordinances,-(a)any student, who, immediately prior to the commencement of this Act, was studying for degree in health sciences of the Himachal Pradesh University in accordance with the regulations in force under the respective Act under which the Himachal Pradesh University was established, may until such examinations are provided by the University, be admitted to the examination of the Himachal Pradesh university and be conferred the degree in Health Sciences of the said university, for which he qualified on the result of such examination.(b)If the Himachal Pradesh University has held any examination the result of which have been published but the degrees 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 shall be deemed to have been held by the [Atal Medical and Research University, Himachal Pradesh] [Substituted 'Himachal Pradesh University of Health Sciences' by Act No. 8 of 2019, dated 1.5.2019.].
