Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 57 in Uttar Pradesh Private Universities Act, 2019

57. Status of Assets/Liabilities on dissolution de-recognition.

- All residual assets and properties including permanent endowment fund, general fund oi any other fund and the liabilities of the University shall belong to the Sponsoring Body in case of dissolution of the University under any provision mentioned herein above in the Act.