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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttar Pradesh - Subsection

Section 49(2) in Sanskriti University, Chhata, Mathura, Uttar Pradesh Act, 2016

(2)If the funds referred to in sub-section (1) are not sufficient to meet the expenditure of the University during the taking over the liabilities of the University such expenditure may be met by disposing off the properties or assets of the University by the State Government.