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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(4) in Swami Rama Himalayan University Act, 2012

(4)On the establishment of the University under sub-section (1), the land and other movable and immovable properties acquired, created, arranged or built by the University for the purpose of the University, except the properties of Himalayan Institute Hospital Trust, shall stand transferred to and vested in the University.