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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in The Gujarat Affiliated Colleges Services Tribunal Act, 1982

(3)Where the Vice-Chancellor 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 Vice-Chancellor.