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State of Odisha - Section

Section 26 in Biju Patnaik University of Technology Act, 2002

26. Power to borrow.

- The University may, with the previous sanction of Government as regards the purpose and amount of loan and subject to such conditions as may be specified by Government as to security and rate of interest, borrow any sum of money from any Nationalised Bank or Scheduled Bank or any other incorporated body.