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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1)(d) in The Maharaja Sayajirao University of Baroda Act, 1949

(d)that the buildings in which the college is to be located are suitable, and that provision will be made, in conformity with the Ordinances, for the residence of students not residing with their parents or guardians, and for the supervision and welfare of students;