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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(7) in The Gujarat University Act, 1949

(7)No Statute passed by the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] shall have validity until assented to by the Chancellor.