Section 24(1)(viii) in The Maharaja Sayajirao University of Baroda Act, 1949

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State of Gujarat - Subsection

Section 24(1)(viii) in The Maharaja Sayajirao University of Baroda Act, 1949

(viii)to accept on behalf of the University bequests, donations and transfers of any movable or immovable property to the University, and to receive and collect fees, grants and interests due to the University, and to make all payments on behalf of the University;

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State of Gujarat - Subsection

Section 24(1)(viii) in The Maharaja Sayajirao University of Baroda Act, 1949