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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(1) in Amity university Act, 2014

(1)The Governing Board in consultation with the Sponsoring Society may recommend to the State Government to dissolve the University by giving notice to this effect in such manner as may be prescribed by the State Government in this behalf, to the employees and students of the University at least one year in advance:Provided that the University shall not be permitted to serve notice for winding up within a period of ten years from the date of coming into effect of this Act.