Section 63(1)(b) in The Gujarat University Act, 1949

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State of Gujarat - Subsection

Section 63(1)(b) in The Gujarat University Act, 1949

(b)to make arrangements for constituting the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).], the Academic Council and other authorities of the University, within six months after the date of his appointment or such longer period not exceeding one year as the [State] [This word was substituted for the word 'Provincial' by Gujarat 6 of 1973, section 2 (1).] Government may, by notification in the Official Gazette, direct.

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State of Gujarat - Subsection

Section 63(1)(b) in The Gujarat University Act, 1949