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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Greater Bengaluru City Corporation -

Section 59(2) in Rai Technology University, Bangalore Act, 2012

(2)If the fund referred to in section 47, 48, 49 and 50 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.