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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Gujarat - Subsection

Section 35(3) in The Gujarat Agricultural Universities Act, 2004

(3)If any affiliated college or recognised institution affected by sub-section (2) raises any dispute as to the withdrawal of its rights of affiliation or recognition, then such dispute shall be referred to the State Government and the State Government shall decide the dispute and its decision shall be final.