Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Himachal Pradesh - Section

Section 37 in Atal Medical and Research University, Himachal Pradesh Act, 2017

37. Power to borrow.

- The University may, for any of the purposes prescribed by the statutes, borrow money from a bank or a corporation. If the total amount to be borrowed exceeds twenty five lacs rupees, the prior approval of the Government shall be obtained for such borrowings.