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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(2) in Bhakta Kavi Narsinh Mehta University Act, 2015

(2)Any member of any authority or body of the University shall cease to be a member on being convicted by a court of law oi an offence, which in the opinion of the Executive Council, involves moral turpitude.