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

State of Gujarat - Subsection

Section 6(k) in Uka Tarsadia University First Statutes, 2012

(k)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Provost of forwarding the copy of order or resolution or of making reference under clause (g) (iii) till the date of the order of the President under clause (j).