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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(1) in The Integral University Act, 2004

(1)Where the State Government is satisfied that the University is not functioning in accordance with the provisions of this Act, on receipt of a complaint with respect to mismanagement of the University, it shall require the University to show cause within such time which shall not be less than two months, as to why the University should not be de-recognized.