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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1)(xxvii) in The Shree Somnath Sanskrit University Act, 2005

(xxvii)to assess the feasibility of and take decision on proposals for affiliation of a college or a recognition or approval of institution, a University department or a University college entitling it to privileges in the matters or admission of students prescribing the courses of study imparting instruction, teaching and training in the courses of study the holding and conduct of examination and power to make necessary rules for the purpose and withdrawal thereof;