Section 15(2)(iv) in Sardar Patel University Act, 1955

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State of Gujarat - Subsection

Section 15(2)(iv) in Sardar Patel University Act, 1955

(iv)[Two] [This word was substituted for the word 'Five', by Gujarat 8 of 1966, Section 11 (2)(B) (iv) (b).] representative to be elected in the manner specified below from amongst themselves by donors other than those to whom clause (i), (ii) or (iii) applies, each donating money or property of the value of not less than one lakh of rupees-

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State of Gujarat - Subsection

Section 15(2)(iv) in Sardar Patel University Act, 1955