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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(v) in The Shree Somnath Sanskrit University Act, 2005

(v)to sanction re-appropriation of grant or fund from one head to another head, limited to twenty-five per cent of the total allocation made under the concerned heads;