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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in The Gujarat University Act, 1949

(1)Every [affiliated college, recognised institution and approved institution] [These words were substituted for the word 'affiliated college and recognized institution' by Gujarat 6 of 1973, section 33 (1).] shall furnish such reports, returns and other information as the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] after consulting, the Academic Council may require to enable it to judge of the efficiency of the college or institution.