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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(iv) in The Gujarat Ayurved University Act, 1965

(iv)any will, deed, or other document whether made, executed or passed before or after the commencement of this section which contains any bequest, gift, terms or trust in favour of the said Faculty shall be construed as if the University was therein named instead of such Faculty;