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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(5)(ii) in The Gujarat Ayurved University Act, 1965

(ii)the Senate, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Syndicate [or the Board of Post-Graduate Teaching and Research] [These words inserted by Gujarat No. 30 of 2003, dated 19th September 2003.].