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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(5)(ii) in Veer Narmad South Gujarat University Act, 1965

(ii)the Senate, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Syndicate.