Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Tamilnadu - Subsection Section 47(2) in Shiv Nadar University Act, 2018 (2)If the funds referred to in sub-section (1) are not sufficient to meet the expenditure of the University, such expenditure may be met by disposing of the properties or assets of the University by the Government.
