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

State of Karnataka - Subsection

Section 28(5) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(5)To invest any money belonging to the University, including any unapplied income, in such Government securities or any Nationalized Banks, as it may from time to time, think fit or in the purchase of immovable property in India, with the like power of varying such investments from time to time.