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[Cites 0, Cited by 0] [Section 42A] [Entire Act]

State of Gujarat - Subsection

Section 42A(4) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

(4)On receipt of the proposals and proceedings under sub-section (3), the State Government, after such inquiry as may appear to it to be necessary may sanction the proposals or reject the proposals.