8. Completion of courses of Students in Colleges affiliated to other University in State.
- Notwithstanding anything contained in this Act or Statutes and Regulations made hereunder-(i)any student of a college situated within the State and affiliated to any other University; or(ii)any other student who immediately prior to the date of the coming into force of this. Act was studying or was eligible, as the case may be, for any examination in agriculture and other allied sciences of such other University, shall be permitted to complete his course in preparation therefor and the University shall provide for such period not exceeding five years and in such manner as may be prescribed by the Statutes for the instruction teaching, training and examination of such students in accordance with the course of studies of such other University.shall be permitted to complete his course in preparation therefor and the University shall provide for such period not exceeding five years and in such manner as may be prescribed by the Statutes for the instruction teaching, training and examination of such students in accordance with the course of studies of such other University.
