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

State of Gujarat - Subsection

Section 11(5A)(b) in The Gujarat Ayurved University Act, 1965

(b)Where the authority after consideration revises or modifies the order or the resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in clause (e) such revised or modified order or resolution shall revive from the date of such revision or modification.