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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2) in The Gujarat Agricultural Universities Act, 2004

(2)A Regulation made by an authority shall have effect from such date as the authority making the regulation may direct:Provided that a regulation, which involves expenditure from the University Fund, shall not be effective until it is approved by the Board.