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[Cites 0, Cited by 0] [Section 60E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 60E(2) in Uttar Pradesh State Universities Act, 1973

(2)The State Government may recover any amount in respect of which any liability is incurred by it under sub-section (1) by attachment of the income from the property belonging to or vested in the college as if that amount were an arrear of land revenue due from such college.