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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(7)(c) in Bhakta Kavi Narsinh Mehta University Act, 2015

(c)Where the authority revises or modifies the order or resolution in such manner as is inconsistent with the manner stated by the Vice-Chancellor, he shall refer the matter to the State Government for its decision.