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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(xxxvii) in Kerala University of Health Sciences Act, 2010

(xxxvii)to accept, hold and manage any endowments, donations or funds which may become vested in it for the purposes of the University by grant, testamentary disposition or otherwise, and to invest such endowments, donations or, funds in any manner that the University may deem fit and to institute scholarships, medals etc. from such funds subject to the condition.that any donation from a foreign country, foreign foundation or any person in such country or foundation shall be accepted by the University only in accordance with the rules and guidance of the Central Government and State Government;