Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(3) in The Integral University Act, 2004 (3)The Institute of Integral Technology, Lucknow shall be dissolved and all property movable and immovable shall be transferred to and vested in the University and shall be applied to the objects and purposes for which the University is established.
