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State of Telangana - Section

Section 28 in Kaloji Narayana Rao University of Health Sciences Act, 1986

28. Borrowing of Money.

- The University may accept moneys from the Government of India, the State Government, the University Grants Commission and International Agencies like the World Health Organisation and also borrow money from a Bank or a Corporation for the purposes of the University:[Provided that where the University intends to borrow money from a Bank or Corporation or both exceeding an amount of rupees one crore at a time or an amount of rupees five crores in the aggregate in a year, it shall obtain the prior written approval of the Government, therefor.] [Substituted by G.O.Ms.No.20, Health, Medical & Family Welfare (C1) Department, dated 26.09.2014.]