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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(xii) in Bhakta Kavi Narsinh Mehta University Act, 2015

(xii)generally all matters for which provision is, in the opinion of the Executive Council, necessary for the exercises of the powers conferred or the performance of the duties imposed upon the Executive Council by this Act or the Statutes.