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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(8) in The Gujarat University Act, 1949

(8)[ Where a resolution withdrawing wholly or partially, or modifying the rights conferred by affiliation is passed under sub-section (4) a copy of the same shall be sent to the Principal of the college concerned who may make an appeal to the State Government against such resolution and the decision of the State Government in such appeal shall be final.