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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(7) in Amity university Act, 2014

(7)All existing institutes and campuses held by the sponsoring society or any other society or trust in the State, may be integrated within the University after being subsumed by the University in due course as may be decided by the Governing Board and with prior approval of the State Government in writing:Provided that every such institute so subsumed within the University shall, under no circumstances, be permitted to be used or operated as the University study centre, University campus, off-campus, off-shore campus or in any like manner within such period as may be determined by the Regulatory Body from time to time:Provided further that the procedure of subsumption shall be such as may be notified by the State Government.