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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(3)(h) in Arunachal Pradesh University of Studies Act, 2012

(h)To receive donation and gifts of any kind and to acquire, hold, manage, maintain, tease, mortgage and dispose of any movable or immovable property, including trust and endowment properties for the purpose of University or a constituent college, or a Regional Centre, or a study Centre;