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State of Gujarat - Section

Section 39A in The Kadi Sarva Vishwavidyalaya Act, 2007

39A. [ Completion of courses of students in colleges affiliated to Gujarat Technological University or Hemchandracharya North Gujarat University. [Inserted by Gujarat Act No. 3 of 2012, dated 15.3.2012.]

- Notwithstanding anything contained in this Act or the Regulations, any student of the colleges or institutions specified in Schedule II and affiliated to the Gujarat Technological University or, as the case may be, the Hemchandracharya North Gujarat University, who immediately before the commencement of the Kadi Sarva Vishwavidyalaya (Amendment), 2012 (Guj. 3 of 2012) was studying or was eligible for any examination of the Gujarat Technological University or, as the case may be, the Hemchandracharya North Gujarat University shall be permitted to complete his course in preparation therefore, and the University shall provide for such period and in such manner as may be prescribed for the instruction, teaching, training and examination of such students, in accordance with the courses of studies of the Gujarat Technological University or as the case may be, the Hemchandracharya North Gujarat University.]