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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(8)(d) in Kamdhenu University Act, 2009

(d)The Chancellor may, on such reference being made, revise or modify the order or resolution or direct that the order or resolution shall continue to he in force with or without modification permanently or for such period as it may specify: