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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(4) in ICFAI University Act, 2003

(4)On receipt of the notice referred to in sub-section (1), the State Government shall, in consultation with the council for Technical Education and U.G.C. make such arrangements for administration of the University from the proposed date of dissolution of the University by ICFAI, Hyderabad and until the last batch of students in regular courses of studies of the University complete their courses of studies in such manner as may be prescribed by the statutes.