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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(2)(m) in Martin Luther Christian University Act, 2005

(m)Provided further that the General fund shall be applied for the objects specified under sub-section (2) with the prior approval of the board of Management of the University.