Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1)(xv) in The M.P. Bhoj (Open) University Adhiniyam, 1991

(xv)to receive benefactions, donations and gifts and to acquire, hold, maintain and dispose of any property movable or immovable, including Trust and Government property, for the purposes of the University;