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

State of Kerala - Subsection

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

(xix)to acquire and hold any property, movable or immovable, which may become vested in it for the purpose of the University by purchase, grant, testamentary disposition or otherwise and to demise, alienate or otherwise dispose of all or any of the properties belonging to the University and also to do all other acts incidental or appertaining to a body corporate: