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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(3) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008

(3)The University may, for any of the purposes prescribed by the Statutes, borrow money from a bank or a corporation. If the total amount borrowed exceeds one crore rupees, prior approval of the Chancellor shall be obtained.