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[Cites 0, Cited by 0] [Section 26A(1)] [Section 26A] [Entire Act]

State of Gujarat - Subsection

Section 26A(1)(r) in The Gujarat Ayurved University Act, 1965

(r)generally, all matters which by this Act or by the Statutes may be provided for by the Regulations and all matters for which provision is, in the opinion of the Board of Post-Graduate Teaching and Research, necessary for the exercise of the powers conferred, or the performance of the duties imposed on the Board by this Act or the Statutes.