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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(28) in Shri Govind Guru University Act, 2015

(28)to borrow money from the Central Government, any State Government or from any individual, association or body corporate:Provided that power to borrow moneys shall be exercised after obtaining previous approval of the State Government;