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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(5)(ii) in The Gujarat University Act, 1949

(ii)the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).], before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).].