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

State of Uttar Pradesh - Subsection

Section 50(5) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(5)If, upon receipt of the inquiry report, the State Government is satisfied that the University has violated any provisions of this Act, it shall direct the University to make necessary improvement and suggest for proper implementation of the provisions of this Act.