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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(7) in Shiv Nadar University Act, 2018

(7)During the process of derecognition under sub-section (6), the Government may utilise the permanent endowment fund, the general fund or the development fund for the purpose of the management of the affairs of the University. If the funds of the University are not sufficient to meet the requisite expenditure of the University, the Government may dispose of the assets or the properties of the University to meet the said expenses.