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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(5) in Universities of Agricultural Sciences Act, 2009

(5)The University shall be competent to acquire and hold both movable and immovable property and to borrow money from the Central Government, State Government or any other approved sources and to enter into any contract and to do all other things necessary for the purpose of this Act.