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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(2) in Sardar Patel University Act, 1955

(2)A motion for the withdrawal or modification of such rights shall be moved in the Syndicate. A member of the Syndicate who intends to move that the rights conferred on any college by affiliation be withdrawn in whole or in part or modified, shall give notice of his motion and shall state in writing the grounds on which the motion is made.