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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2)(c) in Bhavnagar University (Amendment) Act, 1987

(c)The Statutes made by the Vice-Chancellor under clause (b) shall have the same force and effect as the Statutes of the Executive Council assented to by the Chancellor under the principal Act as amended by this Act.