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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(2)(xi) in Kerala University of Health Sciences Act, 2010

(xi)that in the event of disaffiliation or de-recognition or closure of the college or institution, all the assets of the college or institution including building and equipment which have been constructed or created out of the amount paid as a grant-in-aid by the Government or the University Grants Commission shall vest in the Government.