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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(2) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(2)If, upon receipt of the reply of the University to the notice given under sub-section (1), the State Government is satisfied that a prima-facie case of mismanagement or violation of the provisions of this Act in the functioning of the University is made out, it shall order such enquiry as it deems necessary.