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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Nagaland - Subsection

Section 47(3) in The Institute of Chartered Financial Analysts of India University (Nagaland) Act, 2006

(3)The manner of dissolution of the University would be such as may be prescribed by the State Government, by rules, in this behalf :Provided that no such action will be initiated without affording a reasonable opportunity to show cause to the Sponsor.