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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(2)(d) in National Law University Delhi Act, 2007

(d)to invest any money belonging to the University, including any unapplied income, in such stock, funds, shares or securities, as it may, from time to time, think fit, or in the purchase of immovable property in India, with the like power of varying such investments from time to time;