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[Cites 0, Cited by 0] [Section 22(19)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(19)(a) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(a)to raise, on behalf of the University, loans from the Central or any State Government or the University Grants Commission or the public or any corporation owned or controlled by the Central or any State Government,