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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Ganpat University Act, 2005

(2)It shall not be lawful of the University to impose on any person any test whatsoever relating to sex, race, creed, caste, class, place of birth, religious belief or political or other opinion in order to entitle him to be admitted as a teacher or a student or to hold any office or post in the University or to quality for any degree, diploma, or other academic distinction or to enjoy or exercise any privilege of the University or any benefaction thereof.