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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4) in The Karnataka Veterinary, Animal and Fisheries Sciences University Act, 2004

(4)The University shall be competent to acquire and hold property both movable and immovable to lease, sell or otherwise transfer the property which may have become vested in, or being acquired by, it for the purpose of the University and to enter into contract and to do all other things necessary for purpose of this Act.