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

State of Mizoram - Subsection

Section 47(1) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(1)If the Sponsor proposes dissolution of the 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.