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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(5) in Sri Balaji University, Pune Act, 2019

(5)The amount of Endowment Fund shall be kept invested, until the dissolution of the University, by way of long term securities received or guaranteed by the Government subject to the condition that the amounts so invested from the Endowment Fund shall not be withdrawn without the permission of the Government.