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[Cites 0, Cited by 0] [Section 47C] [Entire Act]

State of Gujarat - Subsection

Section 47C(2) in Gujarat University (Amendment) Act, 1972

(2)Notwithstanding anything contained in this Act, but subject to the approval of the appointing authority, it shall be lawful for a Committee appointed under sub-section (1) to co-opt such number of persons who are not members of the appointing authority as its members as it thinks fit".