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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3)(a) in Bhakta Kavi Narsinh Mehta University Act, 2015

(a)direct local inquiry to be made by a competent person or persons authorised by the Executive Council in this behalf in respect of the matters referred to in sub-section (1) and such other matters as may be deemed necessary and relevant;