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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(xiv) in Rajiv Gandhi University of Health Sciences Act, 1994

(xiv)to borrow money with or without security for such purposes as may be approved by the Government from the Central Government, the University Grants Commission or other incorporated bodies subject to the provisions of this Act;