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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(1) in Himalayan Garhwal University Act, 2016

(1)If Promoting trust proposes dissolution of the "Himalayan Garhwal University" in accordance with the law governing its constitution or incorporation, it Shall give at least three months notice in writing to the State Government.