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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(4) in R V University Act, 2019

(4)The manner of winding up of the University or any course thereof shall be such as may be prescribed by the Government in this behalf:Provided that no such action shall be initiated without affording a as reasonable opportunity to show cause to the University.