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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(2)(b) in The Hemchandracharya North Gujarat University Act, 1986

(b)it shall be referred to the State Government if-
(i)it relates to a matter specified in clause (2), or
(ii)if twenty members of the Court so require, irrespective of whether it relates to a matter specified in clause (1) or clause (2); and the State Government shall after making such inquiry as it deems fit (including giving an opportunity of being heard where necessary) decide the question and its decision shall be final.