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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(5) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

(5)The Vice-Chancellor shall, on application of not less than one-third of the members of the Court suspend the operation of any such Ordinance until the Court has considered it as provided in sub-section (3).