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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(xvi) in Sree Sankaracharya University of Sanskrit Act, 1994

(xvi)to acquire to take by purchase, grant, testamentary disposition or otherwise, and to hold, manage or control any property movable or immovable and to grant, demise, alienate or otherwise dispose of any such property, for the purposes of the University;