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[Cites 0, Cited by 3] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2) in The Gujarat University Act, 1949

(2)The [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] may take into consideration the draft of a Statute either of its own motion or on a proposal by the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).].