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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(8) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016

(8)On receipt of the report under sub-section(7), the Government after due consideration, may decide to continue the functioning of the University by vesting the powers of the Governing body in the prescribed manner to other societies having similar objects or the government may decide to dissolve the University in such manner as may be prescribed.