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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(6) in The Maharaja Sayajirao University of Baroda Act, 1949

(6)All Statutes passed by the Senate from time to time shall be submitted to the Government and shall be liable to be cancelled by the Government within a period of one year from the date they were received by it:Provided that before a Statute is cancelled, the Senate shall be given an opportunity to express its views.