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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(2) in THE ATRIA UNIVERSITY ACT, 2020

(2)If the fund referred to in sections 48, 49, 50 and 51 are not sufficient tomeet the expenditure of the University during the taking over period of itsmanagement, such expenditure may be met by disposing of the properties or asset ofthe University, by the Government.