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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jharkhand - Subsection

Section 41(1) in Ramchandra Chandravansi University Act, 2018

(1)If the sponsoring body proposes to dissolve itself according to the provisions of law governing its constitution or incorporation; it shall give at least six months prior notice to the State Government.