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[Cites 0, Cited by 2] [Section 46] [Entire Act]

State of Tamilnadu - Subsection

Section 46(2) in Sai University Act, 2018

(2)On receipt of notice referred to in sub-section (1), the Government shall make such arrangement 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.