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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(7) in Gujarat State Higher Education Council Act, 2016

(7)The State Government may, by order in writing, direct the Council to take such actions as may be specified in order to rectify, within such time as may be specified therein, the defects, if any, disclosed in the audit report, and the Council shall comply with such directions.