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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(2) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016

(2)On dissolution of the University all the assets and liabilities of the University shall vest in the sponsoring body in the manner as may be prescribed:Provided that any specific concessions assigned by the Government to the University shall be resumed to the Government.