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

State of Gujarat - Subsection

Section 11(6)(d) in The Hemchandracharya North Gujarat University Act, 1986

(d)The Chancellor may, on such reference being made, revise or modify the order or resolution or direct that the order or resolution shall continue to be in force with or without modification permanently or for such period as it may specify :