Section 9A(2) in Himachal Pradesh Board of School Education Act, 1968
(2)Any institution affiliated to the Himachal Pradesh University, affiliation of which has not been withdrawn or cancelled by the aforesaid University before the commencement of the Himachal Pradesh Board of School Education (Amendment and Validation) Act, 1992, shall be deemed to be an institution affiliated to the Board for plus two scheme and shall be subject to all the provisions of this Act and the regulations made thereunder.
