Section 19(1)(vii) in The Gujarat Ayurved University Act, 1965

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State of Gujarat - Subsection

Section 19(1)(vii) in The Gujarat Ayurved University Act, 1965

(vii)[ two members to be elected by members who are elected or nominated to the Senate under Section 15 (1), Class II-Ordinary Members, (A) (iii) or (B) from amongst themselves :] [Clause (vii) was inserted, by Gujarat 11 of 1968, Section 5 (i).]

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State of Gujarat - Subsection

Section 19(1)(vii) in The Gujarat Ayurved University Act, 1965