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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(1)(j) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(j)that in the event of disaffiliation or de-recognition or closure of the college or institution under section 58, all the assets of the college or institution including building and equipment, which have been constructed or created out of the amount paid as a grant-in-aid by the State Government or the University Grants Commission shall vest in the State Government.