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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(2)(b) in The Saurashtra University Act, 1965

(b)it shall be referred to the State Government if-
(i)it relates to a matter specified in clause (2), or
(ii)if twenty members of the Senate so require irrespective of whether it relates to a matter specified in clause (1) or clause (2), and the State Government shall after making such inquiry as it deems fit (including giving an opportunity of being heard where necessary) decide the question and its decision shall be final.]