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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(5) in Indian Institute of Public Health Gandhinagar Act, 2015

(5)The State Government shall consider the comments of the Governing Council and may approve the statutes with or without modifications and it shall be published by it in the Official Gazette, and shall come into force from the date of such publication.