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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(3)The Executive Council shall not transfer any immovable property without the previous sanction of the State Government and no transfer of immovable property which is not made with such previous sanction shall be binding on the University.