Section 80A in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
80A. [ Construction of references to Kachchh University Act, 2003 and Kachchh University in existing laws, instruments, etc. [Section 80A inserted by Guj 2 of 2004, dated 27th February 2004]
(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".(2)Any act done by, or any suit or other proceeding filed by or against the Kachchh University before the commencement of the said Act shall be deemed to have been done or, as the case may be, filed by or against the Krantiguru Shyamji Krishna Verma Kachchh University.Explanation. - For the purpose of this section "existing law" means any enactment of a Legislature of any other competent authority in relation to matters specified in Lists II and III in the Seventh Schedule to the Constitution of India as in force in any part of the State of Gujarat immediately before the commencement of the said Act and includes any statute, ordinance, rule, bye-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.]
