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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(8)(e) in Kamdhenu University Act, 2009

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