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[Cites 0, Cited by 0] [Section 11(5A)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(5A)(c) in The Gujarat Ayurved University Act, 1965

(c)Where the authority revises or modifies the order or resolution in. such manner as is inconsistent with the manner stated by the Vice-Chancellor, the Vice-Chancellor shall refer the matter to the State Government for its decision.