PREAMBLE
Be it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:
This Act may be called the Delhi University (Amendment) Act, 2002.
In Section 5 of the Delhi University Act, 1922, in sub-section (2), after the proviso, the following proviso shall be inserted, namely:
Provided further that provisions of this sub-section shall not apply in the case of any educational institution affiliated to the Indraprastha Vishwavidyalaya incorporated under the Indraprastha Vishwavidyalaya Act, 1998 (Delhi Act 9 of 1998). .
1. Received the assent of the President on 12-8-2002 and published in the Gazette of India, Extra., Part II.