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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(ii) in The Hemchandracharya North Gujarat University Act, 1986

(ii)to enter into, vary, carry out and cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by or under this Act and the Statutes or the advice of the Finance Committee and the Legal Committee, if any, appointed by the Executive Council;