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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttarakhand - Subsection

Section 52(2) in Himalayan Garhwal University Act, 2016

(2)If the funds referred to in sub-section (1) are not sufficient to meet the expenditure of the University during the dissolution of the University, such expenditure may by disposing of the properties or assets of the University.