(1) This Act may be called Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh (Amendment) Act, 2014. (2) It shall be deemed to have come into force on September 30, 2014.
In section 2 of Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh Act, 2009 hereinafter referred to as the principal Act, for clause (1) the following clause shall be substituted, namely:-
In section 3 of the principal Act, in sub-section (1) for the words "the Uttar Pradesh Viklang Uddhar Dr. Shakuntala Misra Vishwavidyalaya (Lucknow)" the words "Dr. Shakuntala Misra National Rehabilitation University, Lucknow" shall be substituted.
In section 3A of the principal Act the following section shall be substituted, namely:-/"3-A-With effect from the commencement of Dr. Shakuntala Misra Rehabilitation University (For Differently Abled) Uttar Pradesh (Amendment) Act, 2014 any reference to Dr. Shakuntala Misra Rehabilitation University (for Differently Abled) or the Uttar Pradesh Viklang Uddhar Dr. Shakuntala Misra Vishwavidyalaya (Lucknow) in this Act, or any rules. statutes, ordinances, statutory instruments or any other law for the time being In force or in any document or proceedings shall be construed as reference to the Dr. Shakuntala Misra National Rehabilitation University, Lucknow."