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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(2)(c) in Gujarat Organic Agricultural University Act, 2017

(c)the buildings in which the centre or the college is or shall be located are suitable and that provision has been or shall be made, in conformity with the Statutes, for the residence in the centre or the college or in lodging approved by the centre or the college, of students not residing with their parents or guardians and for the supervision and welfare of the students;