Gujarat University (Amendment) Act, 1973*
| [Gujarat Act No. 22 of 1973] | [3rd November, 1973] |
An Act to amend the Gujarat University (Amendment) Act, 1972.
It is hereby enacted in the Twenty-fourth Year of the Republic of India as follows:-
* (Received the assent of the Governor on 3rd November, 1973 and published in the "Gujarat Government Gazette" on the 6th November, 1973)
1. Short title.- This Act may be called the Gujarat University (Amendment) Act, 1973.
2. Amendment of section 55 of Guj. 6 of 1973.- In section 55 of the Gujarat University (Amendment) Act, 1972, in sub-sections (2) and (3) each, for the words "six months" the words "eight months" shall be, and shall be deemed always to have been, substituted.
3. Repeal of Guj. Ord. 4 of 1973.- The Gujarat University (Amendment) Ordinance, 1973 (Guj. Ord. 4 of 1973) is hereby repealed and the provisions of section 7 of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.