Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(5)(ii) in Bhavnagar University (Amendment) Act, 1987

(ii)the Executive Council, before passing any such Statute take into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned.