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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(7)(b) in Shri Govind Guru University Act, 2015

(b)Where the authority after reconsideration revises or modifies the order or resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in clause (a), such revised or modified order or resolution shall revive from the date of such revision or modification.