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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1)(iv) in The Gujarat Ayurved University Act, 1965

(iv)to administer funds placed at the disposal of the University for specific purposes [other than the fund in the form of grant given by the Government of India for the purpose of Post-Graduate Teaching and Research;] [Added by Gujarat No. 30 of 2003, dated 19th September 2003.]