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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(3)(b) in Annamalai University Act, 2013

(b)all property, whether movable or immovable, including lands, buildings, equipments, books and library and all rights of whatsoever kind owned by or vested in, or held in trust immediately before the date of commencement of this Act by the Annamalai University as well as liabilities legally subsisting shall stand transferred to, and vest in, the University which is deemed to have been established under this Act;