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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3)(iv) in Uttar Pradesh State Universities Act, 1973

(iv)any will, deed or other document, whether made or executed before or after the commencement of this Act which contains any request, gift or trust in favour of the said society shall be construed as if the University was therein named instead of such society;