Section 5(3) in Madurai-Kamaraj University Act, 1965
(3)Notwithstanding anything contained in any other law for the time being in force, any affiliation or recognition granted by any other University established, by, or under any law in force, to any institution within the University area, prior to 19th August, 1983 shall be deemed to have been withdrawn on and from the said date.] [This clause was inserted by the Madras University and Madurai-Kamaraj University (Amendment) Act, 1983 (Tamil Nadu Act No.46 of 1983).]
