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[Cites 0, Cited by 0] [Section 48A(2)] [Section 48A] [Entire Act]

State of Gujarat - Subsection

Section 48A(2)(b) in Saurashtra University (Amendment) Act, 1968

(b)after consulting the Academic Council on the question whether the college should be allowed to enjoy autonomy in the specified matters, stating the result of the inquiry under clause (a) record its opinion on that question and