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[Cites 0, Cited by 1] [Section 48] [Entire Act]

State of Bihar - Subsection

Section 48(4) in Patna University Act, 1976

(4)Every estimate prepared under sub-section (3) shall in accordance with the direction given by the State Government make provisions for the due fulfilment of all the liabilities of the University including that of colleges and University Department and for the efficient administration of the Act and the Statutes, the Ordinances, the Regulations and the Rules made thereunder.