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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(6)(d) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(d)The Chancellor may on such reference being made, revise or modify the order or resolution or direct that the order or resolution shall continue to being force with or without modification permanently or for such period as it may specify: