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[Cites 0, Cited by 0] [Section 16(10)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(10)(iv) in Veer Narmad South Gujarat University Act, 1965

(iv)If the number of the names enrolled under sub-clauses (i) and (ii) is two or less than two, each person whose name is so enrolled shall be deemed to have been elected.