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State of Assam - Section

Section 18 in Gauhati University Loans and Advances Rules, 1959

18.

Applications for an advance must be made through the Head of the Administrative Department to which the applicant is attached who will record his opinion as to the necessity for the advance solicited. The applicant must satisfy that the sum is to be expended in building only and pleadge himself that should there be any surplus he will refund the same to the University.