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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(4) in Gujarat Organic Agricultural University Act, 2017

(4)If the Board decides to take the application into consideration, it may direct an inquiry to be made by a competent person authorized by it in this behalf. After considering the report made as a result of such inquiry and making such further inquiry as may appear to it to be necessary, the Board shall, after obtaining the opinion of the Academic Council, grant or refuse the application or any part thereof.