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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4)(iii) in The Rajasthan Technical University Act, 2006

(iii)keep all moneys belonging to the University in a Scheduled Bank or in the Rajasthan State Co-operative Bank Ltd., or Central Co-operative Bank except the amounts needed as imprest cash (to be prescribed by the Vice-Chancellor) in transacting business of the University;