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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(6) in The Integral University Act, 2004

(6)If, upon receipt of the enquiry report, the State Government is satisfied that the University has been mismanaged or has violated any provisions of this Act, the Statutes and the Ordinances thereunder, it may, by notification, derecognize the University with prior approval of the University Grants Commission.