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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(2)(iv) in The Delhi Technological University Act, 2009

(iv)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time except land acquired or buildings constructed with the assistance of the Government, in which cases the prior approval of the Government shall be required;