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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Telangana - Subsection

Section 42(1) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(1)If the Sponsoring Body proposes to dissolve itself according to the provisions of the law governing its constitution, it shall give at least six months prior notice to the Government.