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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(1)(d) in Bhakta Kavi Narsinh Mehta University Act, 2015

(d)that the buildings in which the college is to be located are suitable, and provision shall be made in conformity with the Ordinances, for the residence in the college or in lodgings approved by the college, of students not residing with their parents or guardians, and for the supervision and welfare of the students;