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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(8) in The Gujarat Educational Institutions (Regulation) Act, 1984

(8)The State Government may, on sufficient cause being shown direct at any time that the recognition of the educational institution which has been withdrawn may again be restored on such conditions and on payment of such fees as may be prescribed and on such further conditions as the State Government may deem fit to impose.