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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(3) in Kamdhenu University Act, 2009

(3)Before taking the said motion into consideration, the Board shall send a copy of the notice of the motion and statement of grounds on which it is made to the Dean of the college concerned together with an intimation that any representation in writing submitted within a period specified in such intimation on behalf of the college will be considered by the Board.