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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(13) in Karnataka Janapada Vishwavidyalaya Act, 2011

(13)to acquire and hold both movable and immovable property and to rent out any immovable properties acquired by it for the purposes of the university, or to sale or otherwise, to transfer any movable property and to make agreement and to do all other functions necessary for the purposes of this Act;