Section 40(2) in The Gujarat Agricultural Universities Act, 2004
(2)[ ***] [Deleted '(2) No educational institution imparting education in agriculture and allied sciences or conducting and guiding research in agriculture or conducting and guiding programmes of extension education and situate within the University' area shall, save with the consent of the University and the sanction of the State Government, be associated in any way with, or seek admission to any of the privileges of, any other University established by law.' by Gujarat Act No. 9 of 2014, dated 25.7.2014.]
