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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(2) in The Gujarat Ayurved University Act, 1965

(2)Any appointment made under sub-section (1) shall be for such period not exceeding four years and on such conditions as the appointing authority thinks fit;Provided that no such appointment shall be made until financial provision has been made therefor.