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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(7) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(7)During the period of the management of the University under sub-section (6) the State 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 State Government may dispose off the assets or the properties of the University to meet the said expenses.