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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(xxvii) in Calicut University Act, 1975

(xxvii)with the previous sanction of the Government as regards the purpose and amount of loan and subject to such conditions as may be specified by the Government as to security and rate of interests, to borrow any sum of money from the Central Government, any other government, the University Grants Commission or any other incorporated body; and