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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(1)(ii) in Bhakta Kavi Narsinh Mehta University Act, 2015

(ii)to enter into, vary, carry out and cancel contract on behalf of the University in the exercise or performance of the powers and duties assigned to it by this Act and the Statutes, in consultation with the Finance Committee, Buildings and Estate Committee or if there is a Legal Committee, with it: