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[Cites 0, Cited by 0] [Section 42B] [Entire Act]

State of Gujarat - Subsection

Section 42B(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

(1)For the purpose of enabling it to exercise the powers conferred on it under Section 42A, an autonomous college, autonomous recognised institution or autonomous University Department shall appoint a Standing Committee consisting of such members, including the Chairman, as may be prescribed by the Statutes.