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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(3) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(3)The Vishwavidyalaya Fund shall be kept in any Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (No. 2 of 1934) or invested in securities authorised by the Indian Trusts Act, 1882 (No. 1 of 1882), at the discretion of the Executive Council.