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

State of Gujarat - Subsection

Section 11(6)(e) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978

(e)The order, resolution or, as the case may be, the doing of thing, shall remain in abeyance from the date of the action of the Vice-Chancellor of forwarding the copy of order or resolution or of making reference under Clause (a) till the date of the order of [the Chancellor] [These words were substituted for the words 'the State Government', Gujarat 7 of 1987, Section 7 (3).] under Clause (d)].