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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(5) in Veer Narmad South Gujarat University Act, 1965

(5)The Vice-Chancellor shall, on 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 (3).