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[Cites 0, Cited by 0] [Section 11(5A)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(5A)(e) in Veer Narmad South Gujarat University Act, 1965

(e)The order, resolution or, as the case may be, the doing of the thing, shall remain in abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under clause (a) till date of the order of the State Government under clause (d).]