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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Maharashtra - Subsection

Section 81(1)(k) in The Maharashtra Universities Act, 1994

(k)that in the event of disaffiliation or derecognition or closure of the college or institution under section 92 all the assets of the college or institution including building and equipment which have been constructed or created out of the amount paid as a grant-in-aid by the State Government or the University Grants Commission shall vest in the State Government.