Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Gujarat - Subsection

Section 26A(3) in The Gujarat Ayurved University Act, 1965

(3)The Vice-Chancellor shall, on the application of not less one-third of the members of the Senate, suspend the operation of any such Regulation until the Senate has considered it as provided in sub-section (2).