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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(2)(d) in The Himachal Pradesh National Law University Act, 2016

(d)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;