Section 2(i) in The Gujarat Affiliated Colleges Services Tribunal Act, 1982
(i)"relevant University Act" means the Gujarat University Act, 1949 (Bombay 50 of 1949), the Sardar Patel University Act, 1955 (Bombay XL of 1955), the South Gujarat University Act, 1965 (Gujarat 38 of 1965), the Saurashtra University Act, 1965 (Gujarat 39 of 1965) [***] [Words 'or, as the case may be,' deleted by the Gujarat Affiliated Colleges and Universities Services Tribunals Laws (Amendment) Act, 1991 (Gujarat 7 of 1994), dated 25th April, 1994.] the Bhavnagar University Act, 1978 (Gujarat 26 of 1978) [or, as the case may be, the Hemchandracharya North Gujarat University Act, 1986 (Gujarat 22 of 1986)] [Added by the Gujarat Affiliated Colleges and Universities Services Tribunals Laws (Amendment) Act, 1991 (Gujarat 7 of 1994), dated 25th April, 1994.];
