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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(6)(b) in The Hemchandracharya North Gujarat University Act, 1986

(b)Where the authority after reconsideration revises or modifies the order or the resolution in the manner stated by the Vice-Chancellor, then notwithstanding anything contained in clause (a) such revised or modified order or resolution shall revive from the date of such revision or modification.