Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4) in Indian Institute of Public Health Gandhinagar Act, 2015

(4)The University shall be competent to acquire and hold property, to lease, sell, or otherwise transfer any property which may vest in or be acquired by it for the purpose of the University and to contract and do all other things necessary for the purposes of this Act.