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

State of Karnataka - Subsection

Section 5(xxvi) in National Law School of India Act, 1986

(xxvi)to execute conveyances, transfers, reconveyances, mortgages, leases, licences and agreements in respect of property, moveable or immovable including Government securities belonging to the School or to be acquired for the purpose of the School;