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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(6) in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008

(6)All debts, liabilities and obligations incurred before the commencement of this Act and lawfully subsisting against the University shall be discharged and satisfied by the concerned University.