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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3)(c) in The Rajasthan University of Health Sciences Act, 2005

(c)keep all moneys belonging to the University in a scheduled bank or in the Rajasthan State Co-operative Bank Ltd. or Central Co-operative Bank Ltd. or Central Co-operative Bank except the amounts needed as imprest cash (to be specified by the Vice-chancellor) in transacting business of the University;