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[Cites 0, Cited by 0] [Section 38B] [Entire Act]

State of Gujarat - Subsection

Section 38B(3) in The Gujarat University Act, 1949

(3)On receipt of the report under sub-section (2), the Court shall, after such further inquiry, if any, as may appear to it to be necessary record its opinion on the question whether the college, institution or Department should be allowed autonomy in the specified matters.