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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(1)(d) in Veer Narmad South Gujarat University Act, 1965

(d)that the buildings in which the college is to be located are suitable, and that provision will be made, in conformity with the Ordinances, for the residence in the college or in the lodging approved by the college, of students not residing with their parents or guardians, and for the supervision and welfare of students;