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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(1) in Himalayiya University Act, 2019

(1)If Himalayiya Ayurvedic Yog Evam Prakartik Chikitsa Sansthan proposes dissolution of the Himalayiya University in accordance with the law governing its constitution or incorporation; it shall give at least three months notice in writing to the State Government.