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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(vii) in Dev Sanskriti Vishwavidyalaya Act, 2002

(vii)On the establishment of the University under sub-section (4), the land and other movable and immovable properties acquired, created, arranged or built by the Dev Sanskriti Vishwavidyalaya for the purpose of the University except the properties of Shri Vedmata Gayatri Trust, Shantikunj, Haridwar, shall stand transferred to, and vest in the University.