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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(2)(i) in Arunachal Pradesh University of Studies Act, 2012

(i)If the Sponsor proposes dissolution of the University in accordance with the law governing its constitution or incorporation, it shall give at least 6 (Six) months' notice in writing to the State Government and it shall ensure that no new admissions to the University are accepted during the notice period;