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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(3) in Gujarat State Higher Education Council Act, 2016

(3)All rules made under this section shall be laid for not less than thirty days before the state Legislature as soon as possible after they are made and shall be subject to the recession by the State Legislature or to such modification as the State legislature may make during the session in which they are so laid or the session immediately following.