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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(4)(a) in Veer Narmad South Gujarat University Act, 1965

(a)In any emergency which, in the opinion of the Vice-Chancellor, requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity [thereafter furnish information regarding his action] [These words were substituted for the words 'thereafter report his section' by Gujarat 10 of 1982, section 2, Schedule, Sr. No. 4(3)(a) (w.r.e.f. 09-12-1981).] to such officer, authority or body as would have in the ordinary course dealt with the matter.