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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Uttarakhand - Subsection

Section 34(2)(v) in Uttaranchal School Education Act, 2006

(v)the 6punit-tee has substantially diverted, misapplied or misappropriated the property of the institution to its detriment or has transferred any property in contravention of the provisions of the Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974; or