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[Cites 0, Cited by 5] [Section 11(4)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(4)(a) in The Gujarat University Act, 1949

(a)In any emergency which, in the opinion of the Vice-Chancellor requires that immediate action should be taken, he shall take such action as he deems necessary and shall at the earliest opportunity [thereafter furnish information regarding his action] [Substituted for 'thereafter report his action' by Gujarat 10 of 1982, dated 24th February, 1982 (w.r.e.f. 09-12-1981).] to such officer, authority or body as would have in the ordinary course dealt with the matter.