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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(3) in University of Heatlh Sciences, Karnal Act, 2016

(3)The University may, for any of the purposes prescribed by the Statutes, borrow money from a bank or a corporation. If the total amount borrowed exceeds one crore rupees, prior approval of the Chancellor shall be obtained.