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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(1)(b) in Birsa Munda Tribal University Act, 2017

(b)to enter into, vary, carry out or cancel contracts on behalf of the University in the exercise or performance of the powers and duties assigned to it by or under this Act. in consultation with the Finance Committee, Buildings and Estate Committee and the Legal Committee, if any, appointed by the Executive Council;