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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(5)(ii) in Shri Govind Guru University Act, 2015

(ii)the Board, before passing any such Statute taken into consideration of its own motion, shall ascertain and consider the views of the officer, authority or Board concerned and the opinion of the Executive Council.