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[Cites 0, Cited by 0] [Section 72(3)] [Section 72] [Entire Act]

State of Uttar Pradesh - Subsection

Section 72(3)(b) in Uttar Pradesh State Universities Act, 1973

(b)as soon as may be after the commencement of this section, the State Government may appoint interim officers of the said University (other than the Chancellor) and shall constitute interim authorities of the said University in such manner as it thinks fit, upon which the corresponding officers referred to in clause (a) shall cease to hold office and the corresponding authorities, shall stand dissolved forthwith;