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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(f) in The Gujarat Universities Services Tribunal Act, 1983

(f)"University" means a University constituted under the relevant University Act and includes any institution of higher education in the State other than a University declared under Section 3 of the University Grants Commission Act, 1956 (III of 1956) to be a deemed University for the purposes of the said Act: