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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(7) in First Statutes of the Rai University

(7)The Registrar shall be responsible for the due custody of the records and the common seal of the University and shall be bound to place before the President, the Provost of any other authority, all such information and documents as may be necessary for transaction of their business.