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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(2)(a) in Martin Luther Christian University Act, 2005

(a)The repayment of debts including interest charges thereto incurred by the University for the purposes of this act and the Statutes, and the and Rules made thereunder;