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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(2) in Spicer Adventist University Act, 2014

(2)On the dissolution of the University all the assets and liabilities of the University shall vest in the sponsoring body:Provided that in case the sponsoring body dissolves the University before twenty five years of its establishment all the assets of the University shall vest in the Government free from all encumbrances.