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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(2) in Birsa Munda Tribal University Act, 2017

(2)Any authority of the University specified in clauses (iv) to (viii) of Section 21 may, subject to the approval of the Executive Council, make rules, consistent with this Act, the Statutes, Ordinances and regulations providing for all matters solely concerning such authority.