Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttar Pradesh - Subsection

Section 58(4) in Uttar Pradesh State Universities Act, 1973

(4)Any order made under this section shall have effect notwithstanding anything inconsistent therewith contained in any other enactment or in any instrument relating to the Management and control of the college or its property :Provided that the property of the college and any income therefrom shall continue to be applied for the purposes of the college as provided in any such instrument.