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

State of Uttarakhand - Subsection

Section 5(16) in Uttarakhand Open University Act, 2005

(16)To receive benefactions, donations and gifts and to acquire, hold, maintain and dispose off any property movable or immovable, including Trust and Government property, for the purposes of the University;