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State of Gujarat - Section
Section 25 in Raksha Shakti University Act, 2009
25. [ [Deleted by Gujarat Act No. 14 of 2013, dated 10.4.2013.]
***] [Substituted by Gujarat Act No. 14 of 2013, dated 10.4.2013.][Substituted by Gujarat Act No. 14 of 2013, dated 10.4.2013.]| 25. Permanent Endowment Fund of University.- The State Government shall place funds at the disposal of the University to be called the Permanent Endowment Fund of sum of twenty crores of rupees or such sum, required for meeting the full operational expenditure of the University, whichever is more, for a period of Five years in the form of long term interest bearing securities issued or guaranteed by the Central Government or the State Government. |