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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(5) in The Haryana Private Universities, 2006

(5)In case of investment in a long term security, the certificates of the security shall be kept in the safe custody of the Government and in case of deposit in the interest bearing personal deposit account in the Government treasury, the deposit shall be made with the condition that the amount shall not be withdrawn without the prior permission of the Government.