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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 51(7) in Venkateshwara Open University Act, 2012

(7)During the period of the management of the University under sub-section (6), the State Government may utilize the permanent endowment fund, the general funds or the development fund the purpose of the Management of the affairs of the University. If the funds of the University are not sufficient to meet the requisite expenditure of the University, the State Government may dispose of the assets or the properties of the University to meet the said expenses.