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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(4) in The Integral University Act, 2004

(4)Where the State Government considers it necessary or expedient to suspend the Court for the purposes of an enquiry with respect to the affairs of the University, it may, by notification, order the suspension of the Court, as the case may be, and make such arrangement for the administration of the University as it considers necessary till the conclusion of the enquiry.