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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(1) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(1)Where the State Government receives a complaint that the University is not functioning in accordance with the provisions of this Act, it shall require the University to show cause within such time, which shall not be less than sixty days, as to why the University should not be derecognised.