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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(x) in Tamil Nadu Music and Fine Arts University Act, 2013

(x)
(i)to raise, on behalf of the University, loans from the Central or any State Government or the public or any corporation owned or controlled by the Central or any State Government; and
(ii)to borrow money, with the approval of the Government, on the security of the property of the University for the purposes of the University;