Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(3) in The Gujarat Ayurved University Act, 1965

(3)The Vice-Chancellor shall, on the application of not less than one third of the members of the Senate, suspend the operation of any such Ordinance until the Senate has considered it as provided in sub-section (2).