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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2)(g) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(g)may manage and regulate the finances, accounts, investments, property, business and all other administrative affairs of the Institute and for that purpose, appoint such agent as it may think fit;