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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(6)(f) in Birsa Munda Tribal University Act, 2017

(f)In case where the authority modifies or revises its order or resolution under clause (b) or where the State Government revises or modifies the order or resolution under clause (d). any action, if taken prior to forwarding a copy of the order or resolution or making a reference with regard to doing of the thing by the Vice-Chancellor under clause (a) to the concerned authority, shall be treated as ab-initio void.