Section 79A(2) in The Hemchandracharya North Gujarat University Act, 1986
(2)Any act done by, or any suit or other proceeding, filed by or against the North Gujarat University before the commencement of the said Act shall be deemed to have been done or, as the case may be, filed by or against the Hemchandracharya North Gujarat University.Explanation. - For the purpose of this section "existing law" means any enactment of a Legislature of any other competent authority in relation to matters specified in Lists II and III in the Seventh Schedule to the Construction of India as in force in any party of the State of Gujarat mat immediately before the commencement of the said Act and include any statute, ordinance, rule, bye-law, regulation, order, notification, scheme, form or other instrument having the force of law made, prescribed or issued under any such enactment.]
