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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(24) in First Statutes of the Rai University

(24)To institute, conduct, defend, compound, withdraw, compromise, adjust, refer to arbitration or abandon any legal or other proceedings, claims or disputes, by or against the university or against its officers or employees concerning the affairs of the university and to sign and verify vakalats, plaints, written statement, execution petitions, affidavits and other documents.