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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(4) in The Haryana Private Universities, 2006

(4)The amount of endowment fund shall be invested and kept invested until the dissolution of the university, in long term securities issued or guaranteed by the Government or deposited and kept deposited in an interest bearing personal deposit account in Government treasury.