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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(4) in The Gujarat University Act, 1949

(4)[ The term of the office of a member of a Faculty other than the member elected under clause (v) shall be such as may be prescribed by Statutes and that of the member elected under clause (v) shall be for the academic year in which he is elected.] [Sub-section (4) was substituted by Gujarat 6 of 1973, section 17 (4).]