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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Mizoram - Subsection

Section 47(2) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(2)On identification of mismanagement mal-administration, in- discipline, failure in the accomplishment of the objects of University and economic hardships in the management systems of University, the State Government would issue directions to the management system of University. If the direction are not followed within such time as may be prescribed, the right to take decision for winding up of the University would vest in the State Government.