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State of Karnataka - Section

Section 45 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

45. Power to borrow.

The University may, for any of the purposes prescribed by the Statutes, borrow money from a bank or a corporation. Where the total amount borrowed exceeds rupees five lakhs, prior approval of the Government shall be obtained for such borrowing.