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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983

(3)Where the Director of Higher Education fails to communicate either approval or disapproval within the period of forty-five days specified in sub-section (2), the proposed action shall be deemed to have been approved by the Director of Higher Education.