Section 41(2)(k) in Martin Luther Christian University Act, 2005

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Meghalaya - Subsection

Section 41(2)(k) in Martin Luther Christian University Act, 2005

(k)The payment of any other expenses including a management fee payable to any organization charged with the responsibility of managing the University on behalf of the sponsoring body, as approved by the Board of Management to be an expenses for the purposes of the University.

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State of Meghalaya - Subsection

Section 41(2)(k) in Martin Luther Christian University Act, 2005