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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(3) in Gujarat University (Amendment) Act, 1972

(3)after sub-section (2), the following sub-section shall be added, namely:-"(3) All Regulations made by the Academic Council or any Faculty and all Rules made by any authority or Board shall have effect from such date as the authority making the Regulations or Rules, may direct:Provided that a Regulation or a Rule which involves expenditure from the University Fund shall not be effective until it is approved by the Executive Council".