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[Cites 0, Cited by 0] [Section 29(5)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(5)(c) in Gujarat University (Amendment) Act, 1972

(c)that the building in which the College is or is to be located is 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;