Section 69(4) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(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 obligations 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.
