Section 5(xxix) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(xxix)to raise and borrow money on bonds, mortgages, promissory notes or other obligations or securities, funded or based upon all or any of the properties and assets of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or without any securities and upon such terms and conditions as it may deem fit and to pay out of the funds of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] all expenses incidental to the raising of money, and to repay and redeem any money borrowed;
