Section 11(5A)(iii) in Sardar Patel University Act, 1955

[Cites 0, Cited by 0] [Section 11(5A)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(5A)(iii) in Sardar Patel University Act, 1955

(iii)is likely to lead to breach of peace, he may forward a copy of the order or resolution or, as the case may be, refer the doing of the thing, with a statement of reasons, to the authority which made the order or passed the resolution or proposes to do the thing for reconsideration by that authority as to whether the said order or resolution may not be rescinded, or revised or modified in the manner stated by him, or the doing of the thing be refrained from

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State of Gujarat - Subsection

Section 11(5A)(iii) in Sardar Patel University Act, 1955