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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(6)(c) in Kamdhenu University Act, 2009

(c)If the Vice-Chancellor is satisfied that a decision of the Board is not :n the best interest of the University, he shall refer it to the Chancellor whose decision thereon shall be final.