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

State of Maharashtra - Subsection

Section 46(2) in Vijaybhoomi University, Raigad Act, 2018

(2)On the dissolution of the University, all the assets and liabilities of the University shall vest in the sponsoring body :Provided that, in case the sponsoring body dissolves the University before twenty-five years of its establishment, all the assets of the University shall vest in the Government, free from all encumbrances.