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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(3) in The Gujarat Ayurved University Act, 2021

(3)“approved institution” means hospital, health centre or such other institutions recognised by the University as an institution in which a person may undergo training, if any, required by a course of study leading to degree, diploma or certificate or other academic distinction of the University;