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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(xvi) in Karnataka State Open University Act, 1992

(xvi)to receive benefactions, donations and gifts and acquire, hold, maintain and dispose of any property, movable or immovable, including trust and Government property, for the purposes of the University;