(4)[ Any person who had graduated in any Faculty of the University of the Panjab at Lahore before the year 1948 shall, on application made and on payment of such fees and on complying with such conditions as may be prescribed by the regulations of the University, be entitled, to have his name entered in the register of graduates of the Panjab University.] [In force with effect from 16th April, 1953 - vide Panjab University (Amendment) Ordinance No. IV of 1953.]Any registration effected after the 19th day of June, 1951, and before the commencement of the East Panjab University (Amendment) Act, 1952 (President's Act, IV of 1952), or anything done or any action taken including any regulations made in exercise of the powers conferred by or under the said Act shall be deemed to have been validly effected, done or taken as if this Ordinance was in force on the day on which such things was done or action taken and all the provisions of this ordinance shall apply accordingly.
