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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(h) in Uka Tarsadia University First Statutes, 2012

(h)Where the authority after reconsideration revises or modifies the order or the resolution in the manner stated by the Provost then such revised or modified order or resolution shall revive from the date of such revision or modification.