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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Nagaland - Subsection

Section 5(1)(xvii) in The Global Open University (Nagaland) Act, 2006

(xvii)to raise and borrow money on mortgage, promissory notes or on other obligations or securities based upon all or any of the properties and assets of the University with 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, all expenditures incidental to the raising of the money and to repay and redeem any money borrowed;