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[Cites 0, Cited by 0] [Section 48A] [Entire Act]

State of Gujarat - Subsection

Section 48A(3) in Saurashtra University (Amendment) Act, 1968

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