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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(3) in The Karnataka State Universities Act, 2000

(3)The University shall be competent to acquire and hold property, both move able and immovable to lease, sell or otherwise transfer any move able or immovable property which may have become vested in or been acquired by it for the purpose of the University and to enter in to contract and to do all other things necessary for the purposes of this Act.