Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Telangana - Subsection Section 5(f) in Nizams Institute of Medical Sciences Act, 1989 (f)to deal with property belonging to or vested in the Institute in any manner which is considered necessary for promoting the objects of the Institute;
