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

State of Uttar Pradesh - Subsection

Section 45(2) in The Integral University Act, 2004

(2)If, upon receipt of the reply of the University to the notice given under sub-section (1), the State Government is satisfied that a prima facie case of mismanagement or violation of the provisions of this Act, the rules, the Statutes, the Ordinances thereunder is made out, it shall order such enquiry as it deems necessary.