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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Himachal Pradesh - Subsection

Section 39(3) in The Himachal Pradesh National Law University Act, 2016

(3)The University Fund shall, at the discretion of the Executive Council, be kept in a Scheduled Bank as defined in the Reserve Bank of India Act, 1934, or in a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970.