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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(3) in The Integral University Act, 2004

(3)Until the Act comes into force the Treasurer of the Society shall be the Honorary Treasurer of the Integral University and shall hold his office till the selection takes place under the provisions of this Act within a year. He shall continue to exercise all the powers and perform all the functions of such authorities under this Act.