Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Uttar Pradesh - Subsection Section 47(2) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016 (2)The State Government, if it is of the view that there is a violation of the Act or the Statutes or Ordinances made hereunder may issue such directions to the University under Section 51 as it may deem necessary.
