Section 50(1) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(1)Notwithstanding any thing contained in this Act or in the Kashmir and Jammu Universities Act, 1969 or in the Statutes or regulation made under any of these enactments any student who immediately before the commencement of this Act was studying in a college which has been or may hereafter be admitted to the privileges of the University for degree, diploma or certificate of the Kashmir and Jammu Universities, in accordance with the regulations of the University be permitted-(a)to complete his course in accordance with the curriculum of studies of Kashmir University or Jammu University;(b)to be examined by the University and if on the results-of such examination he qualifies, be entitled to be conferred a corresponding degree or diploma or certificate of the University; and(c)to appear at the examination within two years of me normal period required for completing the said course of studies.
