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State of Gujarat - Section

Section 34 in First Statutes of the Rai University

34. Power to Amend Statutes.

- The Governing Body shall make, amend, alter, modify these First Statutes as and when deemed necessary and required for the administration of the University and submit the same to the Government for approval. Thereafter, the Governing Body will have powers to make, amend and add new statutes from time to time.