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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(5) in The Gujarat Ayurved University Act, 2021

(5)Any college or institution aggrieved by the decision of the Board of Governors as referred to in sub-section (4), may prefer an appeal to the State Government within thirty days from the date of communication of such decision and the decision of the State Government on such appeal shall be final.