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

State of Gujarat - Subsection

Section 11(4)(a) in The Hemchandracharya North Gujarat University Act, 1986

(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 to such officer, authority or body would have in the ordinary courses dealt with the matter.