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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(4) in The Gujarat Ayurved University Act, 2021

(4)When an application for affiliation or any part thereof is granted, the order of the Board of Governors shall specify the courses of the instruction in respect of which the college or institution is affiliated and where the application or any part thereof is refused, the grounds of such refusal shall be recorded and shall be communicated to such college or institution.