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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(2)(c) in The Gujarat Agricultural Universities Act, 2004

(c)that the buildings in which the college is or is to be located are suitable and that provision has been or shall be made, in conformity with the Statutes, for the residence in the college or in lodging approved by the college, of students not residing with their parents or guardians and for the supervision and welfare of students;