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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2) in The Gujarat Agricultural Universities Act, 2004

(2)On receipt of the communication under sub-section (1), the State Government may, after making such inquiry as it thinks fit, by notification in the Official Gazette, declare that the provisions of section 40 shall come into force on such date as may be specified in the notification.