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State of Uttar Pradesh - Section

Section 52 in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

52. Status of Assets/Liabilities on dissolution/d

- recognition. - All assets and properties including permanent endowment fund, general fund or any other fund also the liabilities of the University will belong to the Society in case of dissolution of the University under any clause mentioned herein above in the Act.