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

State of Meghalaya - Subsection

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

(i)The payment of cost of capital, not exceeding the prevailing bank rate of interest, incurred by the Sponsor for setting up the University and the investments made thereof;