(2)Notwithstanding anything contained in sub-section (1) or elsewhere in this Act, or the Statutes, or the Ordinances, or the Regulations, made under this Act, or the Calcutta University Act, 1979 (hereinafter referred to as the said Act), or the Statutes, or the Ordinances, or the Regulations, made under the said Act, any student of a college in the district of Murshidabad or Nadia, affiliated to the University of Calcutta as constituted under the said Act (hereinafter referred to as the said University), before the date referred to in the notification published in the Official Gazette under sub-section (4) of section 5 of this Act, who was studying for any examination of the said University, shall be permitted to complete his course in preparation therefor, and the said University shall hold, for such students, examinations in accordance with the Regulation in force in the said University, and shall declare results and confer degree, diploma or other academic distinction of the said University upon the qualified students on the results of the examinations.] [Section 54 renumbered as sub-Section (1) of that Section and sub-Section (2) inserted by W.B. Act 17 of 1999.]
