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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(6)(a) in The Gujarat Educational Institutions (Regulation) Act, 1984

(a)Where the Director or, as the case may be, the authorised officer is satisfied either on a reference made to him in this behalf or otherwise that the recognition of any educational institution has been obtained by mis-representation as to an essential fact and therefore requires to be withdrawn, the Director or, as the case may be, the authorised officer, may, after giving an opportunity, to the person in charge of the management of the educational institution, of being heard, withdraw the recognition.