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[Cites 0, Cited by 5] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1) in The Gujarat University Act, 1949

(1)No educational institution situate within the University area shall, save with the sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, be associated in any way with, or seek admission to any privileges of, any other University established by law.