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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Gujarat - Subsection

Section 56(2) in The Shree Somnath Sanskrit University Act, 2005

(2)Before making an order under sub-section (1) in respect of any approved institution, the Executive Council shall by notice in writing give an opportunity of being heard to Principal of the concerned institutions in such manner as may be prescribed by the Regulations.