Section 47A(3) in Veer Narmad South Gujarat University Act, 1965
(3)The procedure to be followed by the Committee shall be such as may be prescribed by Statutes.] [Sub-section (5A) was inserted, by Gujarat 10 of 1982., Sr. No. 4(3) (b) (w.r.e.f. 09-12-1981).]
