Section 68(3) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(3)Notwithstanding anything contained in sub-section (1), all statutes, ordinances and regulations made under the said University Acts and in force on the date of commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act, continue to be in force in the University area until they are replaced by the statutes, ordinances and regulations to be made under this Act.
