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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(f) in University of Rajasthan Act, 1946

(f)to enter into, very, carry out confirm and cancel contracts on behalf of the University;
(ff)[ on the security of the property of the University or on any other security and subject to the prior concurrence of the State Government, to borrow money or raise public loans for the purpose of the University;]