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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2)(xxii) in A.P.J. Abdul Kalam Technological University Act, 2015

(xxii)to borrow money with or without security for such purpose as may be approved by the Government, from the Central Government, the AICTE or other incorporated bodies subject to the provisions of this Act;