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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3) in The Gujarat Ayurved University Act, 2021

(3)The University shall adopt the Government policy, orders and directions issued from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, Other Backward Classes and any other reservation for appointments, admission of students, etc. in the affiliated colleges, University departments, or conducted colleges and institutions.