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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(5) in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013

(5)On sanction for the establishment of the Institute under sub-section (2), the land and other movable and immovable properties acquired, created, arranged or built by the Foundation for the purpose of the Institute shall vest in the Institute.