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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(20) in Bhakta Kavi Narsinh Mehta University Act, 2015

(20)to establish, maintain and manage hostels by the University, and to recognise such hostels which are not maintained by the University. Such hostels may be inspected by the University and recognition may be withdrawn, if University deems it fit and proper;