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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(2) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(2)On receipt of notice referred to in sub-section (1) the State Government shall make such arrangements for administration of the University from the date of dissolution of the University and until the last batch of students in regular courses of studies of the University complete their courses or studies in such manner as may be prescribed.