Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Mizoram - Subsection

Section 8(v) in The Institute of Chartered Financial Analysts of India University (Mizoram) Act, 2006

(v)To raise, collect subscribe and borrow with the approval of the Board of Governors whether on the security of the property of the University, money for the purposes of the University;