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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(5) in THE ATRIA UNIVERSITY ACT, 2020

(5)On receipt of the notice referred to in sub-section (1) the Government shall,in consultation with the relevant Regulatory Authority make such arrangements foradministration of the University from the proposed date of dissolution of the Universityor winding up of the course and until the last batch of students in regular courses ofstudies of the University complete their courses of studies in such manner as may beprescribed.