Section 60A(1) in Veer Narmad South Gujarat University Act, 1965
(1)As from the commencement of the Gujarat Universities Laws (Second Amendment) Act, 2003 (Gujarat 2 of 2004) (hereinafter referred to as "the said Act"), any reference in any existing law or instrument or document -(a)to the expression "the South Gujarat University Act, 1965" shall be construed as if it were a reference to "the Vir Narmad South Gujarat University Act, 1965", and(b)to the expression "the South Gujarat University" shall be construed as if it were a reference to "the Vir Narmad South Gujarat University".
