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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Sikkim - Subsection

Section 47(1) in Eastern Institute for Integrated Learning in Management University, Sikkim Act, 2006

(1)If the Sponsor proposes dissolution of the University in accordance with the law governing its constitution or incorporation, it shall give at least 12 (twelve) months notice in writing to the State Government and it shall ensure that no new admissions to the University are accepted during the notice period.