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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(1) in Veer Narmad South Gujarat University Act, 1965

(1)Ordinances shall be made by the Syndicate:Provided that no Ordinance concerning the matters referred to in clause (i) to (iv) of section 31 of any other examinations within the University shall be made unless a draft of the same has been proposed by the Academic Council.