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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1) in The Gujarat Agricultural Universities Act, 2004

(1)The rights conferred on a college by affiliation may be withdrawn in whole or in part or modified if the college has failed to carry out any of the provisions of sub-section (2) of section 31 or the college has failed to observe any of the conditions of its affiliation or the college is conducted in a manner which is prejudicial to the interests of education.