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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Himachal Pradesh - Subsection

Section 48(2) in Atal Medical and Research University, Himachal Pradesh Act, 2017

(2)The rights conferred on a College by affiliation may be withdrawn in whole or in part or may be modified, if the College has failed to comply with any of the provisions of statutes or ordinances governing the affiliation or if the affairs of the college are conducted in a manner which is prejudicial to the interests of education.