Section 65(4) in Bhakta Kavi Narsinh Mehta University Act, 2015
(4)Where immediately before the commencement of this Act, the Saurashtra University is a party to any legal proceedings with respect to any property and assets transferred to the University under this section or with respect to any of the rights, liabilities or obligations of the Saurashtra University which have become the rights, liabilities and obligation of the University, the University shall be deemed to be substituted for the Saurashtra University as a party to those proceedings and the proceedings shall continue accordingly.
