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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(20) in Kannada University Act, 1991

(20)to accept, on behalf of the University endowments, bequests, donations, grants and transfers of any movable and immovable properties made to it:Provided that all such endowments, bequests, donations, grants and transfers shall be reported to the Governing Council at its next meeting;