Section 11(6)(e) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

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State of Gujarat - Subsection

Section 11(6)(e) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003

(e)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 Vice-Chancellor of forwarding the copy of order or resolution or of making reference under clause (a) till the date of the order of the Chancellor under Clause (d).

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State of Gujarat - Subsection

Section 11(6)(e) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003