Section 80A(1) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(1)As from the commencement of the Gujarat Universities Laws (Second Amendment) Act, 2003 (hereinafter referred to as "the said Act"), any reference in any existing law or instrument or document -(a)to the expression "the Kachchh University Act, 2003" shall be construed as if it were a reference to "the Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003", and(b)to the expression "the Kachchh University" shall be construed as if it were a reference to "the Krantiguru Shyamji Krishna Verma Kachchh University".
