Section 68A(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(1)As from the commencement of the Bhavnagar University (Amendment) Act, 2012 (Gujarat 1 of 2012) (hereinafter referred to as "the said Act"), any reference in any existing law or instrument or document-(i)to the expression "the Bhavnagar University Act, 1978" shall be construed as if it were a reference to "the Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978, and(ii)to the expression "The Bhavnagar University" shall be construed as if it were a reference to "Maharaja Krishnakumarsinhji Bhavnagar University".
