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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(2)(d) in The Hemchandracharya North Gujarat University Act, 1986

(d)that the buildings in which the college is or is to be located are suitable and that provision has been or shall be made, in conformity with the Ordinances, for the residence in the college or in lodgings approved by the college, of students not residing with their parents or guardians, and for the supervision and welfare of students;