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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(2) in Sri Sathya Sai University for Human Excellence Act, 2018

(2)If the fund referred to in section 48, 49, 50 and 51 are not sufficient to meet the expenditure of the University during the taking over period of its management, such expenditure may be met by disposing of the properties or asset of the University, by the Government.