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

State of Karnataka - Subsection

Section 59(2) in Adichunchanagiri University 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.